Section 26(2) in Punjab Transparency in Public Procurement Act, 2019
(2)A bidder who has been blacklisted and/or debarred from taking part in public procurement by an international organization or by Government of India or any other State Government, shall automatically be blacklisted from participating in public procurement in the State for such period as is debarred by that international organization or Government of India or any other State Government, as the case may be.
