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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(2) in Assam Public Procurement Act, 2017

(2)For the purposes of this Act, when the procedure laid down by subsection (1) is followed, service shall be deemed to be effected by properly addressing, preparing and posting the document, notice or order, as the case may be.