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

State of Rajasthan - Subsection

Section 88(26) in Rajasthan Public Procurement Rules, 2012

(26)Order:- The order of the Appellate Authority shall be in writing and shall state the points of determination, its findings thereon and the reasons for these findings in a concise manner. One copy of the order shall be provided free of cost to the appellant.