Section 44(1) in Punjab Transparency in Public Procurement Act, 2019
(1)Notwithstanding anything contained in this Act but subject to the provisions of any other law for the time being in force providing for disclosure of information, a procuring entity shall not disclose any information if such disclosure, in its opinion, is likely to,-(i)impede enforcement of any law; or(ii)affect the security or strategic interests of India; or(iii)affect the intellectual property rights or legitimate commercial interests of bidders; or(iv)affect the legitimate commercial interests of the procuring entity.
