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State of Rajasthan - Section

Section 79H in Rajasthan Transparency in Public Procurement Rules, 2013

79H. Clarifications regarding Detailed Project Report (DPR).

- No changes shall be permitted in the DPR once the Project Proponent has submitted the DPR to the Administrative Department concerned. However, the Administrative Department may seek clarifications with respect to the DPR from the Project Proponent and these clarifications shall be attached as an addendum to the DPR.