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

State of Rajasthan - Subsection

Section 88(29) in Rajasthan Public Procurement Rules, 2012

(29)Procedure regarding matters not covered by rules:- The Appellate Authority shall follow such procedure as it may think fit on the matters not provided by and not inconsistent with the Act and these rules.