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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3)(g) in Rajasthan Public Procurement Rules, 2012

(g)particulars of bidders who have been debarred by the State Government or a procuring entity together with the name of the procuring entity, cause for the debarment action and the period of debarment;