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 5] [Entire Act] State of Karnataka - Section Section 5 in The Karnataka Transparency In Public Procurements Act, 1999 5. Procurement other than by Tender Prohibited. On and from the date of commencement of this Act no Procurement Entity shall procure goods or services except by inviting Tenders for supply.
