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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(3) in Punjab Transparency in Public Procurement Act, 2019

(3)The procuring entity may impose on bidders and sub-contractors, if there are any, for fulfilling the terms of the procurement contract, conditions aimed at protecting information, the disclosure of which violates sub-section (1).