Section 2(l) in Punjab Transparency in Public Procurement Act, 2019
(l)"procurement" or "public procurement" means the acquisition by purchase, lease, licence or otherwise of goods, services or works including award of Public Private Partnership projects, by a procuring entity whether directly or through an agency with which a contract for procurement services is entered into, but does not include any acquisition without consideration, and "procure" or "procured" shall be construed accordingly;
