Section 12(1)(b) in Punjab Transparency in Public Procurement Act, 2019

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

(b)to the extent practicable-

(i)be objective, functional, generic and measurable;

(ii)set out the relevant technical, quality and performance characteristics; and

(iii)not indicate a requirement for a particular trade mark, trade name or brand.

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