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

State of Rajasthan - Subsection

Section 88(6) in Rajasthan Public Procurement Rules, 2012

(6)Copies of memorandum of appeal to be presented to the Appellate Authority - The appellant shall submit the following number of copies of the memorandum of appeal to the Appellate Authority -
(a)2 copies for the Appellate Authority: and
(b)as many copies as there are respondents in the case.