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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(f) in Assam Public Procurement Act, 2017

(f)"competent authority" means a person, body of persons, organs or an agency competent to take actions as may be referred to or directed to it by the Authority under this Act or the Rules or Guidelines made hereunder or by the provisions of any other law for the time being in force;