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

State of Rajasthan - Subsection

Section 88(23) in Rajasthan Public Procurement Rules, 2012

(23)Adjournment:- Except for the reasons to be recorded in writing, the Appellate Authority shall hear an appeal on day to day basis. On sufficient cause being shown it may grant adjournment subject to such costs or other conditions as are considered appropriate by the Appellate Authority.