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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(7) in Assam Public Procurement Act, 2017

(7)The officer or authority to which an appeal may be filed under subsection (1) or (4) shall be indicated in the pre-qualification documents, bidder registration documents' or bidding documents, as the case may be.