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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in Rajasthan Transparency in Public Procurement Act, 2012

(2)Where considered necessary, the procuring entity may also specify trials, sample testing and other additional methods of technical evaluation of a bid:Provided that the requirement of such trials, sample testing or additional methods of evaluation shall be indicated in the bidding documents and a record of such trials and testing shall be maintained in such manner as may be prescribed.