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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3)(r) in Rajasthan Transparency in Public Procurement Rules, 2013

(r)reference to the right provided to seek appeal of an unlawful act or decision of, or procedure followed by the procuring entity in relation to the procurement proceedings;