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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1)(b) in Assam Public Procurement Act, 2017

(b)to the extent practicable -
(i)be objective, functional, generic and measurable;
(ii)set out the relevant technical, quality and performance characteristics;
(iii)not indicate a requirement for a particular trade mark, trade name or brand and in case it is essential to mention, the word or equivalent" shall be invariably used after the trade mark, trade name or brand;