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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(2)(b) in Assam Public Procurement Act, 2017

(b)a procuring entity may allow all prospective bidders who fulfill the qualification criteria laid down for the procurement, whether an invitation to bid has been issued to such a bidder or not, to participate in the bidding process.