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[Cites 0, Cited by 0] [Section 35A(1)] [Section 35A] [Entire Act]

State of Assam - Subsection

Section 35A(1)(a) in Assam Public Procurement Act, 2017

(a)owing to an urgency brought about by unforeseen events, the procuring entity is of the opinion that the subject-matter of procurement cannot be usefully obtained by adopting the method of open competitive bidding or any other method; or