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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(4)(c) in Assam Public Procurement Act, 2017

(c)The Procurement Plan prepared pursuant to sub-clause (4)(a) of this section may be further updated by the procurement entity with approval of the concerned Administrative Department, provided that the updated shall remain within the approved Annual Budgetary Allocation for the procurement entity.