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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(2)(e) in Punjab Transparency in Public Procurement Act, 2019

(e)notwithstanding anything contained in sections 28 and 29, in the second stage of the bidding process, the procuring entity shall invite bids from all those bidders whose bids at the first stage were not rejected, to present final bid with bid prices in response to a revised set of terms and conditions of the procurement; and