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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(1)(g) in Rajasthan Transparency in Public Procurement Act, 2012

(g)intentionally breaches confidentiality referred to in section 49 for any undue gain, shall be punished with imprisonment for a term which may extend to five years and shall also be liable to fine which may extend to fifty lakh rupees or ten per cent of the assessed value of procurement, whichever is less.