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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(1)(b) in Rajasthan Public Procurement Rules, 2012

(b)a JV shall nominate a Representative who shall have the authority to conduct all businesses for and on behalf of any and all the parties of the JV during the bidding process and, in the event the JV is awarded the Contract, during contract execution.