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[Cites 0, Cited by 0] [Section 79N] [Entire Act]

State of Rajasthan - Subsection

Section 79N(4) in Rajasthan Transparency in Public Procurement Rules, 2013

(4)In case of, -
(i)company, certificate of incorporation;
(ii)in case of firm, certificate of registration; and
(iii)in case of partnership firm, partnership deed shall be submitted along with the proposal.