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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(5) in Rajasthan Transparency in Public Procurement Rules, 2013

(5)The procuring entity shall suspend or cancel the auction in the case of failures in its communication system that put at risk the proper conduct of the auction. The procuring entity may also cancel the procurement process under the provisions of section 26.