Section 13(4) in Punjab Transparency in Public Procurement Act, 2019
(4)Nothing in this section shall be construed as preventing the State Government or any procuring entity from imposing or enforcing measures limiting participation on account of the need,-(a)to protect public order, morality or safety; or(b)to protect human, animal or plant life or their health; or(c)to protect intellectual property; or(d)to protect the essential security and strategic interest of India.
