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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in Assam Public Procurement Act, 2017

(2)The period within which the bidders may seek clarifications under subsection (1) and the period within which the procuring entity shall respond to such requests for clarifications shall be specified in the bidding documents.