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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(1) in Punjab Transparency in Public Procurement Act, 2019

(1)A procuring entity may, for reasons to be recorded in writing, cancel the process of procurement initiated by it,-
(a)at any time prior to the acceptance of the successful bid; or
(b)after the successful bid is accepted in accordance with sub-sections (4) and (5).