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 78] [Entire Act] State of Rajasthan - Subsection Section 78(3) in Rajasthan Public Procurement Rules, 2012 (3)In case of any enquiry or examination, etc. by any Government authority or matter pending before a court of law, the record shall be maintained till final outcome.
