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State of Assam - Section

Section 37 in Assam Public Procurement Act, 2017

37. Additional conditions for use of methods of procurement.

- Notwithstanding anything contained in sections 30 to 36 (both inclusive), the State Government may through notification, add the conditions for the use of any of the methods of procurement mentioned in clauses (b) to (i) of sub-section (1) of section 28, in a manner that is consistent with the principles of transparency and accountability.