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[Cites 0, Cited by 0] [Section 88(7)] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(7)(a) in Rajasthan Public Procurement Rules, 2012

(a)a certified or a photo-stat copy of the order appealed against of the procuring entity or a statement of a decision, action or omission of the procuring entity in contravention to the provisions of the Act by which the appellant is aggrieved and in case of second appeal, a copy of the order passed by the First Appellate Authority;