Section 29(2)(a) in Punjab Transparency in Public Procurement Act, 2019

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State of Punjab - Subsection

Section 29(2)(a) in Punjab Transparency in Public Procurement Act, 2019

(a)the procuring entity shall issue an invitation to bid by writing directly, and on the same day, to, -

(i)all the bidders who can supply the subject matter of procurement in terms of clause (a) of sub-section (1); or

(ii)all the bidders who are registered for the subject matter of procurement with the procuring entity or with any other procuring entity, where procuring entity uses the list of registered bidders of such other procuring entity in terms of sub-section (5) of section 18; or

(iii)an adequate number of bidders who can supply the subject matter of procurement selected in a non-discriminatory manner to ensure effective competition, in case of clause (b) of subsection (1); and

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State of Punjab - Subsection

Section 29(2)(a) in Punjab Transparency in Public Procurement Act, 2019