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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2) in Punjab Transparency in Public Procurement Act, 2019

(2)The post qualification criteria shall itself be laid out in the bidding documents and if the bidder fails to meet any of these criteria, the bid shall be rejected and the procuring entity shall make a similar determination for the next lowest evaluated bid in the case of procurement and next highest bid in the case of disposal of public asset by bidder.