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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(4) in The Punjab Infrastructure (Development & Regulation) Act, 2002

(4)Where the proposal of the proposer, referred to in sub-section (2), is not preferable to the proposal of the selected person, the former shall be given an opportunity to make his proposal competitive with that of the selected person within a period of thirty days from the date -on which he has been given opportunity and if the proposer referred to in sub-section (2), fails to do so, the Board may execute the Concession Agreement with the selected person.