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

State of Rajasthan - Subsection

Section 88(8) in Rajasthan Public Procurement Rules, 2012

(8)Filing of affidavits :- Where a fact as alleged in the appeal or reply thereof cannot be borne out by, or is contrary to the records, it shall be stated clearly and concisely and supported by a duly stamped and attested affidavit.