Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Rajasthan - Subsection Section 38(2) in Rajasthan Public Procurement Rules, 2012 (2)The procuring entity shall endeavour to adhere to the time frame indicated under sub-rule (1) and in case of failure to do so extend such time frame for reasons to be recorded in writing.
