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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Rajasthan - Subsection

Section 85(2) in Rajasthan Transparency in Public Procurement Rules, 2013

(2)On the date fixed for hearing, the First Appellate Authority or Second Appellate Authority, as the case may be, shall, -
(a)hear all the parties to appeal present before him; and
(b)peruse or inspect documents, relevant records or copies thereof relating to the matter.