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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(e) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974

(e)when material or goods are purchased from the Sahkari Wholesale Upbhokta Bhandars and Uphar of which such Bhandar or Uphar is wholesale or received its supplies from the manufacturers/productions directly for which a certificate to the effect is endorsed on the bill/ cash memo;