Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

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

(q)"rate contract" means an agreement between a procuring entity and one or more bidders which specifies the terms and conditions, including the price, for the supply of a subject matter of procurement required on a recurring basis;