Section 3(2)(f) in Punjab Transparency in Public Procurement Act, 2019

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State of Punjab - Subsection

Section 3(2)(f) in Punjab Transparency in Public Procurement Act, 2019

(f)any other entity which the State Government may, by notification, specify to be a procuring entity for the purpose of this Act, being an entity that receives substantial financial assistance from the State Government in so far as the utilization of such assistance towards procurement is concerned; and

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State of Punjab - Subsection

Section 3(2)(f) in Punjab Transparency in Public Procurement Act, 2019