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

State of Rajasthan - Subsection

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

(o)references to the Act, these rules and other laws and regulations directly pertinent to the procurement proceedings, provided, however, that the omission of any such reference shall not constitute grounds for appeal or liability on the part of the procuring entity;