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

State of Rajasthan - Subsection

Section 88(25) in Rajasthan Public Procurement Rules, 2012

(25)Arguments:- The parties may, either personally or through their authorised representative or advocates submit orally or in writing or in both, their arguments before the Appellate Authority. The appellant shall not except by leave of the Appellate Authority, urge or be heard in support of any ground not set forth in the memorandum of appeal.