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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(2)(d) in Punjab Transparency in Public Procurement Act, 2019

(d)in revising the relevant terms and conditions of the procurement, the procuring entity shall not modify the fundamental nature of the procurement itself, but may add, amend or delete any specifications of the subject matter of procurement or criterion for evaluation;