Section 3(3) in Rajasthan Transparency in Public Procurement Act, 2012
(3)Notwithstanding anything contained in sub-section (1) provisions of this Act shall apply to a procuring entity subject to any obligation of the State Government under or arising out of any agreement,-(a)entered into by the Central Government with any other country or with an intergovernmental international financing institution; or(b)to which it is party with one or more other State Governments or with the Central Government, and the requirements of such agreement shall prevail over the provisions of this Act.
