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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Public Procurement Rules, 2012

(2)Procurement is to ensure obtaining the goods, works or services at the right time, price, quality, quantity, and place. The forms, protocols, or conditions that regulate the conduct of procurement activities are called procurement modalities.