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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(1)(c) in Assam Public Procurement Act, 2017

(c)owing to an urgency brought about by unforeseen events, the procuring entity is of the opinion that the subject-matter of procurement cannot be usefully obtained by adopting the method of open competitive bidding; or