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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(4)(c) in Rajasthan Transparency in Public Procurement Rules, 2013

(c)Once such unit rates have been sanctioned, Divisional Officers shall be competent to enter into Piece Work Agreement below rupees one lakh at a time with a single registered bidder of any category. Second Piece Work Agreement shall be entered into only after successful completion of the earlier work. Piece Work Agreement shall be entered into with the registered bidders allowed to operate in the said Division.