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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2)(ii) in Rajasthan Public Procurement Rules, 2012

(ii)by virtue of the nature of the subject matter of procurement, the need for that subject matter may arise on an urgent basis during a given period of time.