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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(3) in Rajasthan Public Procurement Rules, 2012

(3)If the Procuring entity does not procure any of the tendered quantities of subject matter of procurement or procures less than the quantity indicated in the bid documents due to changed circumstances, the bidder shall not be entitled to any claim/compensation.