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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2) in Rajasthan Transparency in Public Procurement Rules, 2013

(2)In description of the subject matter of the procurement, the procuring entity shall, if required, include specifications, plans, drawings, designs, trials, sample testing and test methods, packaging, marking, labeling, conformity certification or symbols and terminology.