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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(3) in Punjab Transparency in Public Procurement Act, 2019

(3)A procuring entity may require a bidder who has submitted a lowest evaluated bid in the case of procurement or highest evaluated bid in the case of disposal of public asset by bid to demonstrate again its qualifications before the award of contract is confirmed.