Section 36(3)(t) in Rajasthan Transparency in Public Procurement Rules, 2013

[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3)(t) in Rajasthan Transparency in Public Procurement Rules, 2013

(t)any formalities that shall be required once a bid has been accepted for a procurement contract or rate contract to enter into force, including, where applicable, the execution of a written procurement contract and approval by a higher authority or the State Government; and

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State of Rajasthan - Subsection

Section 36(3)(t) in Rajasthan Transparency in Public Procurement Rules, 2013