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[Cites 0, Cited by 3] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(3) in Rajasthan Transparency in Public Procurement Act, 2012

(3)The officer to whom an appeal is filed under subsection (1) shall deal with the appeal as expeditiously as possible and shall endeavour to dispose it of within thirty days from the date of filing of the appeal.