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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(2)(f) in Assam Public Procurement Act, 2017

(f)any bidder, invited to bid but not in a position to supply the subject-matter of procurement due to changes in the specifications, may withdraw from the bidding proceedings without forfeiting any bid security that he may have been required to provide or being penalized in any way, by declaring his intention to withdraw from the procurement proceedings with adequate justification.