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 41] [Entire Act] State of Rajasthan - Subsection Section 41(10) in Rajasthan Public Procurement Rules, 2012 (10)In emergent conditions the publicity period may be reduced to half of the prescribed period. The procuring entity shall record in writing the reasons of emergency.
