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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(1) in Punjab Transparency in Public Procurement Act, 2019

(1)A procuring entity may choose to engage in a rate contract procedure in accordance with the rules as may be made in this behalf, where it determines that the need for the subject matter of procurement is expected to arise on an indefinite or repeated basis during a given period of time;