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[Cites 0, Cited by 0] [Section 88(14)] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(14)(b) in Rajasthan Public Procurement Rules, 2012

(b)in case the person summoned cannot be found or refuses to sign the acknowledgment, by affixing a copy thereof to some conspicuous part of his usual or last known place of his residence or publication of the summons in the newspapers, at the cost of the appellant;