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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Rajasthan - Subsection

Section 81(1) in Rajasthan Transparency in Public Procurement Rules, 2013

(1)A conflict of interest for procuring entity or its personnel and bidders is considered to be a situation in which a party has interests that could improperly influence that party's performance of official duties or responsibilities, contractual obligations, or compliance with applicable laws and regulations.