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[Cites 0, Cited by 6] [Entire Act]

State of Karnataka - Section

Section 6 in The Karnataka Transparency In Public Procurements Act, 1999

6. Procurement Entities to follow Procedure.

No tender shall be invited, processed or accepted by a Procurement Entity after the commencement of this Act except in accordance with the procedure laid down in this Act or the rules made thereunder.