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[Cites 0, Cited by 0] [Section 62(4)] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(4)(h) in Rajasthan Public Procurement Rules, 2012

(h)It shall be ensured that the offer recommended for sanction is justifiable looking to the prevailing market rates of the goods works or service required to be procured.