Section 38 in Punjab Transparency in Public Procurement Act, 2019
38. Additional conditions for use of methods of procurement.
- Notwithstanding anything contained in sections 29 to 35 (both inclusive), the State Government may through notification, add the conditions for the use of any of the methods of procurement mentioned in clauses (b) to (i) of subsection (1) of section 27, in a manner that is consistent with the principles of transparency and accountability.
