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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(4) in Punjab Transparency in Public Procurement Act, 2019

(4)Where the entire bid security or the entire performance security or any substitute thereof, as the case may be, of a bidder has been forfeited by a procuring entity in respect of any procurement process or procurement contract, the bidder may be debarred from participating in any procurement process undertaken by the procuring entity for a period not exceeding three years.