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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(1)(iii) in Rajasthan Minor Mineral Concession Rules, 2017

(iii)where the contractor is found to have directly or indirectly or through an agent, engaged or indulged in any corrupt practice, fraudulent practice, coercive practice, undesirable practice or restrictive practice during the tender process, or after the grant or execution of the contract and there are sufficient reasons to believe that the contractor or his employee has been guilty of malpractices such as bribery, corruption, fraud, vitiating fair auction process;