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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(3)(q) in Rajasthan Public Procurement Rules, 2012

(q)the name, functional title and address of one or more officers or employees of the procuring organisation who are authorized to communicate directly with and to receive communications directly from bidders in connection with the procurement proceedings, without the intervention of an intermediary;