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State of Rajasthan - Section

Section 84 in Rajasthan Transparency in Public Procurement Rules, 2013

84. Fee for filing appeal.

(1)Fee for first appeal shall be rupees two thousand five hundred and for second appeal shall be rupees ten thousand, which shall be non-refundable.
(2)The fee shall be paid in the form of bank demand draft or banker's cheque of a Scheduled Bank payable in the name of Appellate Authority concerned.