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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(2)(e) in Assam Public Procurement Act, 2017

(e)notwithstanding anything contained in sections 29 and 30, in the second stage of the bidding process, the procuring entity shall invite bids from all those bidders whose bids at the first stage were not rejected, to present final bid with bid prices in response to a revised set of terms and conditions of the procurement;