Section 32(1)(a) in Rajasthan Transparency in Public Procurement Act, 2012

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(1)(a) in Rajasthan Transparency in Public Procurement Act, 2012

(a)it is not feasible for the procuring entity to formulate detailed specifications or identify specific characteristics for the subject matter of procurement, without receiving inputs regarding its technical aspects from bidders; or

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State of Rajasthan - Subsection

Section 32(1)(a) in Rajasthan Transparency in Public Procurement Act, 2012