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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2)(xviii) in Rajasthan Public Procurement Rules, 2012

(xviii)notice of the right provided under section 38 of the Act to appeal against decisions or actions taken by the procuring entity that are allegedly not in compliance with the provisions of the Act and these rules;