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 88(10)] [Section 88] [Entire Act] State of Rajasthan - Subsection Section 88(10)(b) in Rajasthan Public Procurement Rules, 2012 (b)permit the appellant to amend the memorandum of appeal or produce necessary document and there after admit the appeal against the necessary parties; or