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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in Rajasthan Public Procurement Rules, 2012

(1)The State Government considers it necessary that every procuring entity shall have responsibility and accountability to ensure efficiency, economy and transparency in matters relating to procurement and for fair and equitable treatment to bidders, promotion of competition in public procurement and mechanisms to prevent corrupt practices.