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 0] [Section 21] [Entire Act] State of Assam - Subsection Section 21(2) in Assam Public Procurement Act, 2017 (2)Subject to the provisions of section 23, the maximum time as may be allowed for submission of bids shall be the same for all bidders.
