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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(3) in Rajasthan Public Procurement Rules, 2012

(3)Procurement valuing upto rupees ten thousand. - Procurement of a subject matter of procurement valuing upto rupees ten thousand may be procured on one occasion subject to a limit of below rupees one lakh during a financial year without inviting quotations from the Government Departments/Corporations, authorised dealers, co-operative stores or Bhandars, and retailers who are bona fide dealers in the subject matter of procurement.