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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(4) in Punjab Transparency in Public Procurement Act, 2019

(4)The annual procurement plan prepared pursuant to sub-section (3) may be further updated by the procurement entity with the approval of the concerned Administrative Department, provided that the updated plan shall remain within the approved Annual Budgetary Allocation for the procurement entity.