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

State of Rajasthan - Subsection

Section 88(27) in Rajasthan Public Procurement Rules, 2012

(27)Copies:- On the application of parties, certified copies of the documents or orders shall be supplied to the parties by the Appellate Authority on payment of fees as prescribed in Schedule A. No such fee shall be charged from the Government.