Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Punjab - Subsection Section 56(3) in Punjab Transparency in Public Procurement Act, 2019 (3)If a procuring entity finds that a bidder has breached the code of integrity specified in section 7, it may debar the bidder for a period not exceeding three years.
