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[Cites 0, Cited by 0] [Section 88(9)] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(9)(e) in Rajasthan Public Procurement Rules, 2012

(e)whether it is accompanied by a certified or a photo-stat copy of the order against which the appeal has been filed along with the requisite number of copies or an affidavit under item (b) of sub-rule 7;