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[Cites 0, Cited by 0] [Section 79L(3)] [Section 79L] [Entire Act]

State of Rajasthan - Subsection

Section 79L(3)(i) in Rajasthan Transparency in Public Procurement Rules, 2013

(i)he shall examine the DPR with respect to technology, technical specifications, cost estimates, drawings, Internal Rate of Return (IRR), Net Present Value (NPV), Equity debt ratio, Value for Money analysis, necessary approvals (statutory or otherwise) required for the implementation of the project etc.;