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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(2)(b) in Rajasthan Transparency in Public Procurement Rules, 2013

(b)a summary of the principal required terms and conditions of the procurement contract or rate contract to be entered into as a result of the procurement proceedings, including the nature, quantity, time and place of delivery of the goods to be supplied, the works to be executed, or the services to be provided;