Section 34(3)(u) in Rajasthan Public Procurement Rules, 2012

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State of Rajasthan - Subsection

Section 34(3)(u) in Rajasthan Public Procurement Rules, 2012

(u)any formalities that will be required once a bid has been accepted for a procurement contract or rate contract to enter into force, including, where applicable, the execution of a written procurement contract and approval by a higher authority or the State Government and the estimated period of time following the despatch of the notice of acceptance that will be required to obtain the approval; and

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State of Rajasthan - Subsection

Section 34(3)(u) in Rajasthan Public Procurement Rules, 2012