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 76(5)] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(5)(a) in Rajasthan Public Procurement Rules, 2012

(a)cancel the relevant procurement process if the bid of the convicted bidder has been declared as successful but no procurement contract has been entered into;