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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in Rajasthan Transparency in Public Procurement Act, 2012

(2)Each procuring entity shall cause the procurement related information to be published as required under this Act or the rules and guidelines made thereunder on the Portal referred to in sub-section (1).