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[Cites 0, Cited by 0] [Section 79L(3)] [Section 79L] [Entire Act]

State of Rajasthan - Subsection

Section 79L(3)(vi) in Rajasthan Transparency in Public Procurement Rules, 2013

(vi)he shall develop and present the RFP and the concession agreement to the concerned authorities for approval and after competent approval, the same shall be launched into the market;