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State of Punjab - Section

Section 19 in Punjab Transparency in Public Procurement Act, 2019

19. Standard bidding documents.

(1)A procuring entity shall use such standard bidding documents, as may be prescribed, for the purpose of procurement.
(2)Any deviation from the use of standard bidding document by a procuring entity shall only be with reasons to be recorded in writing and with due approval of the appropriate authority of the procuring entity.