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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(2)(g) in Rajasthan Transparency in Public Procurement Rules, 2013

(g)The terms and conditions of the rate contract including provision for liquidated damages shall be similar to those prescribed for procurement by open competitive bidding.