Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 88] [Entire Act] State of Rajasthan - Subsection Section 88(11) in Rajasthan Public Procurement Rules, 2012 (11)Hearing in case of rejection :- The Appellate Authority shall hear the appellant or his representative or advocate in case it is proposed not to admit his appeal.
