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 15(1)] [Section 15] [Entire Act] State of Rajasthan - Subsection Section 15(1)(d) in Rajasthan Public Procurement Rules, 2012 (d)the procuring entity determines that the use of any other method of procurement is not appropriate for the protection of national security interests; or