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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(3) in The Karnataka Transparency In Public Procurements Act, 1999

(3)The Tender Inviting Authority shall collect all the details received in response to the notice inviting tender, within the time stipulated and unless it is itself authorised to open the tender shall compile and forward all the tenders received to the Authority or Officer authorised to open the tenders.