Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 84] [Entire Act] State of Rajasthan - Subsection Section 84(8) in Rajasthan Public Procurement Rules, 2012 (8)Any threat directly or indirectly to cause harm to the bidder, person or property of any person to be involved in the procurement proceedings or coercive act.
