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[Cites 0, Cited by 0] [Section 88(7)] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(7)(b) in Rajasthan Public Procurement Rules, 2012

(b)where the appellant, for reasons beyond his control, is not in a position to furnish a duly certified copy or photo-stat copy of the order under item (i) above or where the appeal is based on a statement of a decision, action or omission of the procuring entity, the appeal shall be accompanied by an affidavit of the appellant to that effect;