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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(ii) in Rajasthan Transparency in Public Procurement Rules, 2013

(ii)"competent authority" means an authority or officer to whom the relevant administrative or financial powers have been delegated for taking decision in a matter relating to procurement;