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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(5) in Punjab Transparency in Public Procurement Act, 2019

(5)No information that would impair the protection of essential security interests of India, or impede the enforcement of law or fair competition, or prejudice the legitimate commercial interests of the bidder or the procuring entity, shall be disclosed in a proceeding under this section.