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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(1) in Assam Public Procurement Act, 2017

(1)All procurement under this Act shall be initiated after first determining the need for the subject-matter of procurement and after fulfilling the obligations under section 8 below, duly taking into account the matters so prescribed in this regard in the rules made under this Act.