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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(2)(a) in Rajasthan Transparency in Public Procurement Rules, 2013

(a)in work order the quantity, rate and time of completion are invariably mentioned. Penalty for failure to complete the work within the stipulated time is also specified. Maximum work that can be allotted on a work order shall be less than rupees one lakh;