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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(1)(a) in Rajasthan Public Procurement Rules, 2012

(a)In order to track performance of the procurement system, a procurement MIS shall be collated at the procuring entity level on a regular basis and be available for reference at procuring entity level at all times and shall be sent for collation to the respective Administrative Department. The Administrative Department will further send the aggregated Procurement MIS to the SPFC regularly.