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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3)(f) in Rajasthan Transparency in Public Procurement Rules, 2013

(f)the terms and conditions of the procurement contract or the rate contract, to the extent they are already known to the procuring entity, and the contract or agreement form, if any, to be signed by the parties;