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State of Rajasthan - Section

Section 14 in Rajasthan Transparency in Public Procurement Rules, 2013

14. Methods of Procurement.

- Subject to the provisions of the Act, these rules, any additional conditions notified under section 37 and guidelines issued under the Act, a procuring entity may procure a subject matter of procurement by any of the methods specified or notified under sub-section (1) of section 28.