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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(16) in Rajasthan Public Procurement Rules, 2012

(16)Inspection of documents and records:- On application of a party, the Appellate Authority may permit the inspection of records and the document relevant to the case and in the possession of the Appellate Authority.