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

State of Punjab - Subsection

Section 17(5) in Punjab Transparency in Public Procurement Act, 2019

(5)The procuring entity shall, where bidder with the lowest or highest evaluated bid fails to post-qualify, reject its bid and select the next lowest or highest evaluated bid from the remaining bids, provided the procuring entity has a right to reject all remaining bids in accordance with section 24.