Section 88(14)(a) in Rajasthan Public Procurement Rules, 2012

[Cites 0, Cited by 0] [Section 88(14)] [Section 88] [Entire Act]

(a)by tendering or delivering a copy of it to -

(i)the person summoned; or

(ii)his duly authorised representative or advocate; or

(iii)in his absence any adult male member of his family usually residing with him; or

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