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State of Assam - Section

Section 16 in Assam Public Procurement Act, 2017

16. Terms and conditions of contracts.

(1)The terms and conditions of the procurement contracts entered into shall be in accordance with the provisions of this Act, the applicable rules and the conditions indicated in the bidding documents.
(2)The State Government may prescribe standard terms and conditions of contract which shall be incorporated in the procurement contracts entered into by procuring entities as applicable.