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[Cites 0, Cited by 0] [Section 88(15)] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(15)(a) in Rajasthan Public Procurement Rules, 2012

(a)In the summons issued to the respondent the time allowed for reply shall be stated and the reply shall have to be filed with in the prescribed time, unless reasons for not doing so are accepted by the Appellate Authority, or when the respondent expresses his intention in writing to submit the reply orally at the time of arguments.