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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(1) in Rajasthan Public Procurement Rules, 2012

(1)The First Appellate Authority shall be atleast one stage higher in administrative rank to the procuring entity in the department which is competent to sanction the relevant procurement and shall be specified in the bidding documents.