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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2)(e) in Punjab Transparency in Public Procurement Act, 2019

(e)any entity that receives grant or financial aid out of the Consolidated Fund of the State or retains any levy/user charges/fees etc. collected from the public after being authorized to do so by the State Government and is owned or controlled or managed by the Government of Punjab;