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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(1)(a) in Assam Public Procurement Act, 2017

(a)A procuring entity may choose to engage in a rate contract procedure in accordance with the rules as may be made in this behalf, under this Act where it determines that, -
(i)the need for the subject-matter of procurement is expected to arise on an indefinite or repeated basis during a given period of time;
(ii)by virtue of the nature of the subject-matter of procurement, the need for it may arise during a given period of time.