Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 79L(3)] [Section 79L] [Entire Act]

State of Rajasthan - Subsection

Section 79L(3)(v) in Rajasthan Transparency in Public Procurement Rules, 2013

(v)he shall develop documents for Request for Qualification (RFQ)/Request for Proposals (RFP) and submit to the Administrative Department concerned for approval. The bidding criteria shall be designed in such a way that maximum competition is ensured;