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 186] [Entire Act] State of Rajasthan - Subsection Section 186(3) in Rajasthan Panchayati Raj Rules, 1996 (3)All the tenders except those which are rejected due to reasons recorded thereon, shall be tabulated, scrutinized and comparative statement of item wise rates shall be prepared.
