Section 88(1)(a) in Rajasthan Public Procurement Rules, 2012

[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(1)(a) in Rajasthan Public Procurement Rules, 2012

(a)A memorandum of appeal to the First Appellate Authority or Second Appellate Authority, as the case may be, may be presented by the appellant or his authorised representative or an Advocate in person to the office of the concerned Appellate Authority during office hours or may be sent by the appellant by registered post to the office of the concerned Appellate Authority.

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State of Rajasthan - Subsection

Section 88(1)(a) in Rajasthan Public Procurement Rules, 2012