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 4] [Section 16] [Entire Act] State of Karnataka - Subsection Section 16(3) in The Karnataka Transparency In Public Procurements Act, 1999 (3)The prescribed authority shall as far as possible dispose of the appeal within thirty days from the date of filing thereof.
