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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1)(a) in Assam Public Procurement Act, 2017

(a)every procuring entity shall initiate the procurement process only after technical, administrative and budgetary approvals are accorded and after obtaining the approval of the authority which has the necessary financial powers to initiate such value and category of procurement as per the rules and guidelines made under this Act.