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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1)(c) in Rajasthan Transparency in Public Procurement Rules, 2013

(c)the terms and conditions of the procurement contract, to the extent they are already known to the procuring entity, and the form of the contract, if any, to be signed by the parties;