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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(4) in Assam Public Procurement Act, 2017

(4)While communicating acceptance of the bid, the procuring entity shall advise the successful bidder to complete the requirements within a specified time for furnishing any performance security in the form of Bank Guarantee or any other Bank instrument and signing of tender agreement and if necessary, conclude the procurement contract.B. Methods