Section 3(3) in Punjab Transparency in Public Procurement Act, 2019
(3)Notwithstanding anything contained in sub-section (1), provisions of this Act shall not apply to a procuring entity subject to any obligation of the Government of Punjab under or arising out of any agreement, -(a)entered into by the Central Government with any other country or with an intergovernmental international financing institution; or(b)to which the Government of Punjab is party with one or more State Governments or with the Central Government, and the requirements of such agreement shall prevail over the provisions of this Act.
