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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(3)(h) in Punjab Transparency in Public Procurement Act, 2019

(h)particulars of bidders who have been blacklisted under section 26 alongwith the name of the procuring entity, cause for the blacklisting action and the period of blacklisting; and