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[Cites 0, Cited by 0] [Section 76(5)] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(5)(b) in Rajasthan Public Procurement Rules, 2012

(b)rescind the relevant contract or forfeit the payment of all or a part of the contract value if the procurement contract has been entered into between the procuring entity and the convicted bidder.