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[Cites 0, Cited by 0] [Section 79N(1)] [Section 79N] [Entire Act]

State of Rajasthan - Subsection

Section 79N(1)(iii) in Rajasthan Transparency in Public Procurement Rules, 2013

(iii)he shall not be blacklisted by Central Government, any State Government or any Government agency. He shall submit an undertaking to the effect that he has not been blacklisted by Central Government, any State Government or any Government agency; and