Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(2) in Rajasthan Public Procurement Rules, 2012

(2)The bidding documents or pre-qualification documents shall be made available to any bidder who pays the price for it in cash or by bank demand draft, unless the procurement is reserved for specific category of bidders.Provided that in case pre-qualification proceedings were held for a bidding process including registration or empanelment proceedings, the bidding documents shall be made available to only those bidders who have been pre-qualified.