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

State of Assam - Subsection

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

(b)The Procurement Plan, including its updates, shall set forth at the minimum the following:
(i)a brief description of goods, works, and/or non-consulting services for which procurement action is to take place during the respective financial year;
(ii)the proposed methods of procurement pursuant to the provisions in this Act and the Rules made thereunder;
(iii)any provision of preference in accordance to section 6 of the Act;
(iv)the review thresholds as per the DFP Rules of the State Government;
(v)the time schedule for key procurement activities; and
(vi)any other information.