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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(4) in Rajasthan Transparency in Public Procurement Act, 2012

(4)Subject to such rules as may be made in this behalf consistent with the provisions of sections 4 and 11, the provisions of Chapters II and III shall not apply to any procurement the estimated cost or value of which is less than one lakh rupees or such higher value as the State Government may, by notification, specify.