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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2) in Karnataka Transparency in Public Procurements Rules, 2000

(2)The Tender Inviting Authority shall permit the submission of tenders by post or courier.Provided that the Tender Inviting Authority shall not be responsible for any delay in transit in such cases.