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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2)(h) in Rajasthan Public Procurement Rules, 2012

(h)Timeframe for Delivery or Execution of Contract (this shall help the Procuring Entity identify the extent to which funds required to finance the resultant contract need to be earmarked in the next fiscal year or subsequent fiscal years)