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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(3)(e) in Rajasthan Transparency in Public Procurement Rules, 2013

(e)the price, if any, charged by the procuring entity and the mode of payment for the pre-qualification documents and subsequent to pre-qualification, for the bidding documents;