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[Cites 0, Cited by 0] [Section 88(22)] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(22)(d) in Rajasthan Public Procurement Rules, 2012

(d)Where the Appellate Authority orders the payment of expenses under sub-rule 22(c) it shall also pass an order as to whether the expenses are to be borne by the State Government or by any party to the proceedings.