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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(5)(a) in Assam Public Procurement Act, 2017

(a)The procuring entity may, however, lay down reasonable Eligibility Conditions for participation in the procurement process, as distinct from and in addition to any technical or financial qualification criteria, if prescribed, to ensure compliance with the Transparency and Code of Integrity as enunciated in section 4(l)(b) and (d). Rules and guidelines hereunder may lay down eligibility conditions that may be prescribed by procuring entities.