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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1)(a) in Rajasthan Transparency in Public Procurement Rules, 2013

(a)[ Hiring of the services of consultant or professional is required for a period of twenty four months and up to financial limit of Rupees twelve lakh in each case, subject to delegation of financial powers; or] [Substituted by Notification No. S.O. 119, dated 6.8.2018 (w.e.f. 24.1.2013).]