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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1) in Assam Public Procurement Act, 2017

(1)In case any modification is made to the bidding documents or any clarification is issued which materially affects the terms contained in the bidding documents, the procuring entity shall publish such modification or clarification in the same manner as the publication of the initial bidding documents.