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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(1)(c) in Punjab Transparency in Public Procurement Act, 2019

(c)the procuring entity seeks to enter into a contract for the purpose of research, experiment, study or development, except where the contract includes the production of items in quantities sufficient to establish their commercial viability or to recover research and development costs; or