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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(1)(a) in Assam Public Procurement Act, 2017

(a)it is not feasible for the procuring entity to formulate detailed specifications or identify specific characteristics for the subject-matter of procurement, without receiving inputs regarding its technical aspects from bidders; or