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

State of Rajasthan - Subsection

Section 80(2)(c) in Rajasthan Public Procurement Rules, 2012

(c)the bidder shall disclose any previous transgressions with any entity in India or any other country during the last three years or of any debarment by any other procuring entity.