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 77] [Entire Act] State of Rajasthan - Subsection Section 77(2) in Rajasthan Public Procurement Rules, 2012 (2)The procuring entity shall not be liable to bidders for damages owing solely to a failure to maintain a record of the procurement proceedings in accordance with this rule.
