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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2)(a) in Rajasthan Public Procurement Rules, 2012

(a)purchase of the subject matter of procurement under this section shall be made through a purchase committee including accounts person of appropriate level, within the procuring entity. The purchase committee shall record a certificate as given in Rule 20(2)(a);