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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1) in Assam Public Procurement Act, 2017

(1)While fixing the last date by which bids are to be submitted by the bidders, the procuring entity shall take into account -
(a)the need of the bidders for having a reasonable time to prepare and submit their bids; and
(b)the time frame envisaged for procurement.