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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(1)(d) in Assam Public Procurement Act, 2017

(d)affect the legitimate commercial interests of the procuring entity in situations that may include when the procurement relates to a project in which the procuring entity is to make a competitive bid, or the intellectual property rights of the procuring entity.