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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3)(a) in Rajasthan Public Procurement Rules, 2012

(a)A bidder shall not be eligible to participate in any procurement process undertaken by any procuring entity if it has been debarred by the State Government.