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[Cites 0, Cited by 0] [Section 40(13)] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(13)(b) in Rajasthan Public Procurement Rules, 2012

(b)the entry into force of a procurement contract and the provision of a security for the performance of the contract, if such a security is required by the bidding documents;