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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(2) in Punjab Transparency in Public Procurement Act, 2019

(2)A bidder debarred under sub-section (1) shall not be eligible to participate in a procurement process of any procuring entity for a period not exceeding three years commencing from the date on which he was debarred.