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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(1)(a) in Rajasthan Transparency in Public Procurement Act, 2012

(a)owing to an urgency brought about by unforeseen events, the procuring entity is of the opinion that the subject matter of procurement cannot be usefully obtained by adopting the method of open competitive bidding or any other method; or