Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Rajasthan - Subsection Section 47(3) in Rajasthan Public Procurement Rules, 2012 (3)Any corrections in the bid such as interlineations, erasures, or overwriting shall be valid only if they are signed or initialled by person signing the bid.
