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[Cites 0, Cited by 0] [Section 79L(3)] [Section 79L] [Entire Act]

State of Rajasthan - Subsection

Section 79L(3)(ii) in Rajasthan Transparency in Public Procurement Rules, 2013

(ii)he, if required by the Administrative Department, shall carry out additional studies for independently determining the project cost, project revenues, viability and risk analysis etc. including Value for Money analysis to ensure proper benchmarking;