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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(2) in Rajasthan Public Procurement Rules, 2012

(2)The procuring entity and the bidder concerned shall sign the procurement contract within a reasonable period of time, normally 15 days, after the notice of acceptance is despatched to the bidder concerned;