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 78] [Entire Act] State of Rajasthan - Subsection Section 78(1) in Rajasthan Public Procurement Rules, 2012 (1)for a minimum period of 5 years: after the contract agreement is fulfilled, or terminated and final claim is settled, or annulment of a failed procurement process; and
