Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Punjab - Subsection Section 42(2) in Punjab Transparency in Public Procurement Act, 2019 (2)A bid shall be treated as successful in terms of sub-section (1), only after the competent authority has approved the procurement in terms of that bid.
