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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(3) in Rajasthan Transparency in Public Procurement Rules, 2013

(3)A bidder debarred under section 46 shall not be eligible to participate in any procurement process undertaken by, -
(a)any procuring entity, if debarred by the State Government; and
(b)a procuring entity if debarred by such procuring entity.