Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act] State of Rajasthan - Subsection Section 20(2)(b) in Rajasthan Public Procurement Rules, 2012 (b)The procuring entity may prepare a list of empanelled bidders which may remain valid normally for one year.