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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(1)(c) in Assam Public Procurement Act, 2017

(c)the procuring entity seeks to enter into a contract for the purpose of research, experiment, study or development, except where the contract includes the production of items in quantities sufficient to establish their commercial viability or to recover research and development costs; or