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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(1)(d) in Rajasthan Transparency in Public Procurement Act, 2012

(d)intentionally influences any procuring entity or any officer or employee thereof or wilfully or fraudulently makes any assertion or representation that would restrict or constrain fair competition in any procurement process; or