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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1)(q) in Rajasthan Transparency in Public Procurement Rules, 2013

(q)verification of any formalities including, where applicable, ascertainment of qualifications or responsiveness before execution of a written procurement contract and only after the fulfillment of such formalities, the contract shall come into force; and