Legal Document View

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
[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(2)(i) in The Punjab School Education Board Financial Regulations, 1979

(i)In all cases, the disposal shall be by public auction or sale by inviting sealed tenders. The articles will be sold to the highest bidder or the highest tenderer, as the case may be.