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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1) in Punjab Transparency in Public Procurement Act, 2019

(1)A procuring entity, while fixing the last date by which bids are to be submitted by the bidders, shall take into account,-
(a)the need of the bidders for having a reasonable time to prepare and submit their bids; and
(b)the period for effecting procurement as envisaged in annual procurement plan and bidding document.