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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(c) in Rajasthan Public Procurement Rules, 2012

(c)the procurement of substitute is technically not feasible for the existing goods, equipments etc. or cannot be economically procured considering the quantity required and value and the cost involved in adopting other methods of procurement; or