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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in Punjab Transparency in Public Procurement Act, 2019

(2)Any document, notification, decision or other information generated in the course of a procurement, including in connection with appeals under section 49 or in the course of a meeting or forming part of the record of the procurement process, shall be in a form that provides a record of the content of the information and is accessible so as to be usable for subsequent reference.