Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50] [Entire Act] State of Rajasthan - Subsection Section 50(4) in Rajasthan Transparency in Public Procurement Rules, 2013 (4)If all envelopes are not sealed and marked as required, the procuring entity shall assume no responsibility about its consequences.
