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 86] [Entire Act] State of Rajasthan - Subsection Section 86(2) in Rajasthan Public Procurement Rules, 2012 (2)The fee shall be deposited with the Appellate Authority in cash or a bank demand draft/a bankers cheque of a scheduled bank or a cash treasury challan.
