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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2)(b) in Rajasthan Public Procurement Rules, 2012

(b)have fulfilled his obligation to pay such of the taxes payable to the Union or the State Government or any local authority as may be specified in the bidding documents, pre-qualification documents or bidder registration documents;