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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Transparency in Public Procurement Act, 2012

(1)In relation to a public procurement, the procuring entity shall have the responsibility and accountability to -
(a)ensure efficiency, economy and transparency;
(b)provide fair and equitable treatment to bidders;
(c)promote competition; and
(d)put in place mechanisms to prevent corrupt practices.