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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(1)(c) in Assam Public Procurement Act, 2017

(c)the procuring entity, having procured goods, equipment, technology or services from a supplier, determines that additional supplies or services must be procured from that supplier for reasons of standardization or because of the need for compatibility with existing goods, equipment, technology or services; or