Section 24(1)(c) in Punjab Transparency in Public Procurement Act, 2019

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State of Punjab - Subsection

Section 24(1)(c) in Punjab Transparency in Public Procurement Act, 2019

(c)the bidder submitting the bid, his agent or any one acting on his behalf, gave or agreed to give, to any officer or employee of the procuring entity or other governmental authority a gratification in any form, or any other thing of value, so as to unduly influence the procurement process; or

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State of Punjab - Subsection

Section 24(1)(c) in Punjab Transparency in Public Procurement Act, 2019