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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(5)(b) in Assam Public Procurement Act, 2017

(b)rescind the relevant contract or forfeit the payment of all or a part of the contract value if the procurement contract has been entered into between the procuring entity and the convicted bidder.