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 0] [Section 31B] [Entire Act] State of Karnataka - Subsection Section 31B(5) in The Karnataka Minor Mineral Concession Rules, 1994 (5)A tender shall not be conditional and if it is conditional it shall not considered.
