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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1)(p) in Rajasthan Transparency in Public Procurement Rules, 2013

(p)the name, designation and address of one or more officers or employees of the procuring entity including e-mail address, if any, who are authorised to communicate directly with and to receive communications directly from the bidders in connection with the procurement proceedings before and after the auction without the intervention of an intermediary;