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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(2) in Punjab Transparency in Public Procurement Act, 2019

(2)In case a clarification or modification is issued to the bidding documents, the procuring entity may, prior to the last date for submission of bids, extend such time limit in order to allow the bidders sufficient time to take into account the clarification or modification, as the case may be, while submitting their bids.