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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(1)(d) in Assam Public Procurement Act, 2017

(d)there is an existing contract for the subject-matter of procurement which can be extended for additional goods, works or services and that the procuring entity is satisfied that no advantage would be obtained by further competition, the prices are reasonable and provisions for such extension exist in the original contract; or