Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 25] [Entire Act] State of Assam - Subsection Section 25(3) in Assam Public Procurement Act, 2017 (3)Every decision of a procuring entity to exclude a bid shall be for reasons to be recorded in writing.
