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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(1)(b) in Rajasthan Public Procurement Rules, 2012

(b)A memorandum of appeal sent by post under sub-rule (a) shall be deemed to have been presented to the Appellate Authority on the date of its receipt in his office.