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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(1)(c) in Rajasthan Public Procurement Rules, 2012

(c)the bidder submitting the bid, his agent or any one acting on his behalf, gave or agreed to give, to any officer or employee of the procuring entity or other governmental authority a gratification in any form, or any other thing of value, so as to unduly influence the procurement process.