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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(a) in Rajasthan Public Procurement Rules, 2012

(a)the subject matter of procurement is available only from a particular prospective bidder, or a particular prospective bidder has exclusive rights in respect of the subject matter of procurement, such that no reasonable alternative or substitute source exists, and the use of any other procurement method would therefore not be possible; or