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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2)(b) in Rajasthan Public Procurement Rules, 2012

(b)a summary of the principal required terms and conditions of the procurement contract or rate contract to be entered into as a result of the procurement proceedings, including the nature, quantity and place of delivery of the goods to be supplied, the nature and location of the works to be effected, or the nature of the services and the location where they are to be provided, as well as the required time for the supply of the goods or for the completion of the works, or the timetable for the provision of the services;