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

State of Rajasthan - Subsection

Section 88(19) in Rajasthan Public Procurement Rules, 2012

(19)Restoration of appeal:- On sufficient grounds the Appellate Authority may restore an appeal dismissed under sub-rule 18 even without hearing the respondent, provided application for restoration is made within 30 days of the order passed under sub-rule 18. The Appellate Authority may impose such cost, as it thinks fit.