Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3)(b) in Rajasthan Public Procurement Rules, 2012

(b)A bidder shall not be eligible to participate in any procurement process undertaken by a procuring entity if it has been debarred by that procuring entity.