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 188] [Entire Act] State of Rajasthan - Subsection Section 188(2) in Rajasthan Panchayati Raj Rules, 1996 (2)Lowest tender shall ordinarily be accepted and where it is considered necessary to reject the lowest tender, the reasons therefor shall be recorded in writing.
