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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Punjab - Subsection

Section 63(1) in Punjab Transparency in Public Procurement Act, 2019

(1)If the State Government is satisfied that it is necessary in public interest so to do, it may, by order published in the Official Gazette and for reasons to be recorded in such order, exempt any procurement or a class or category of procurements or a class or category of procuring entities from the application of all or any of the provisions of this Act.