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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2)(e) in Rajasthan Public Procurement Rules, 2012

(e)not have a conflict of interest as may be prescribed and specified in the pre-qualification documents, bidder registration documents or bidding documents, which materially affects fair competition;