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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(17) in Rajasthan Public Procurement Rules, 2012

(17)Discovery and production of documents:- On the request of the party the Appellate Authority may require the discovery or production of any document provided it is relevant to the hearing and disposal of the Appeal.