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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(4) in Punjab Transparency in Public Procurement Act, 2019

(4)The Directorate shall have the power to require a procuring entity or any other person by notice in writing to furnish such information as may be necessary for performing its functions under this Act. The information shall be kept confidential till the procurement process is completed.