Section 31(1)(c) in Rajasthan Transparency in Public Procurement Act, 2012

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State of Rajasthan - Subsection

Section 31(1)(c) in Rajasthan Transparency in Public Procurement Act, 2012

(c)the procuring entity, having procured goods, equipment, technology or services from a supplier, determines that additional supplies or services must be procured from that supplier for reasons of standardization or because of the need for compatibility with existing goods, equipment, technology or services; or

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State of Rajasthan - Subsection

Section 31(1)(c) in Rajasthan Transparency in Public Procurement Act, 2012