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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(2)(e) in Rajasthan Transparency in Public Procurement Rules, 2013

(e)not indulge in any coercion including impairing or harming or threatening to do the same, directly or indirectly, to any party or to its property to influence the procurement process;