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[Cites 0, Cited by 0] [Section 84(9)] [Section 84] [Entire Act]

State of Punjab - Subsection

Section 84(9)(f) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(f)where the capacity to supply or the integrity' of a tenderer, not otherwise blacklisted, is not known or where they are doubtful, his tender need not necessarily be rejected but such additional security as the Panchayat Samiti or the Zila Parishad considers necessary shall, however, be taken from the tenderer;