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

State of Rajasthan - Subsection

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

(viii)he shall submit all the documents for approval to the Administrative Department. He shall not provide any document to the bidder(s) or any other person(s) without explicit consent from the Administrative Department concerned; and