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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2)(d) in Punjab Transparency in Public Procurement Act, 2019

(d)not have their Directors and officers convicted of any criminal offence related to their professional conduct or the making of false statements or misrepresentations as to their qualifications to enter into a procurement contract within a period of three years preceding the commencement of the procurement process, or not have been otherwise disqualified pursuant to debarment proceedings;