Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(h) in The Karnataka Transparency In Public Procurements Act, 1999 (h)‘Tender’ means the formal offer made for supply of goods or services in response to an invitation for tender published in a Tender Bulletin;
