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State of Karnataka - Section

Section 31C in The Karnataka Minor Mineral Concession Rules, 1994

31C. Joint Tender.

- A tender submitted jointly by more than one person shall not be considered except in the case of tender by a firm, company or a body corporate and in the case of a firm, company or a body corporate tender shall be submitted by the person duly authorised by the firm, company or body corporate as the case may be.