Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Rajasthan - Subsection Section 9(3) in Rajasthan Public Procurement Rules, 2012 (3)Contract Monitoring Committee (CMC). - For each contract, a CMC with at least three members shall be appointed by the procuring entity. The members in BEC and CMC may be common.
