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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(3) in Punjab Transparency in Public Procurement Act, 2019

(3)The officer to which an appeal may be filed under sub-section (1) shall be specified by the procuring entity in the pre-qualification documents, bidder registration documents or bidding documents, as the case may be.