Section 6(3) in Punjab Transparency in Public Procurement Act, 2019
(3)Subject to the provisions of the Right to Information Act, 2005 (Central Act No. 22 of 2005) or of any other law for the time being in force relating to retention of records, the procuring entity shall retain the documentary record indicated in sub-sections (1) and (2), for such period, as may be prescribed after the expiry of the procurement process or procurement contract, as the case may be, so as to enable audit or such other review.
