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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3)(p) in Rajasthan Transparency in Public Procurement Rules, 2013

(p)the name, designation, address and e-mail address, if any, of one or more officers or employees of the procuring entity, who are authorised to communicate directly with and to receive communications directly from bidders in connection with the procurement proceedings, without the intervention of an intermediary;