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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Punjab - Subsection

Section 39(2) in Punjab Transparency in Public Procurement Act, 2019

(2)Where considered necessary, the procuring entity may also specify trials, sample testing and other additional methods of technical evaluation of a bid:Provided the requirement of such trials, sample testing or additional methods of evaluation shall be indicated in the bidding documents and a record of such trials and testing shall be maintained in such manner, as may be prescribed.