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 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(3) in The Nathdwara Temple Rules, 1973

(3)In making purchase of stores, competitive tenders or quotations shall, where necessary, be invited for supplies of the articles, by giving adequate publicity unless the value of the order to be placed is very small, and it is considered uneconomical or impracticable to call for any tenders, in which case the articles of comparable quality will be purchased at the cheapest price available in the market.