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

State of Assam - Subsection

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

(b)all first stage bids, which are otherwise eligible, shall be evaluated in accordance with the procedure laid down in the rules through an appropriate committee constituted by the procuring entity;