Section 8(1)(b) in Assam Public Procurement Act, 2017

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1)(b) in Assam Public Procurement Act, 2017

(b)however, procuring entity to save time, may initiate advance actions of procurement in anticipation of administrative and budgetary approvals, under certain circumstances and following procedures prescribed with the approval of an authority designated in this regard in the rules made under this Act, provided that the procurement process shall stop short of any financial or contractual commitment, even in such cases unless administrative and budgetary approvals have been obtained,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 8(1)(b) in Assam Public Procurement Act, 2017