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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(1)(d) in Punjab Transparency in Public Procurement Act, 2019

(d)there is an existing contract for the subject matter of procurement which can be extended for additional goods, works or services and that the procuring entity is satisfied that no advantage would be obtained by further competition, the prices are reasonable and provisions for such extension exist in the original contract; or