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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(i) in The Karnataka Transparency In Public Procurements Act, 1999

(i)‘Tender Accepting Authority’ means an officer or a Committee appointed to accept tenders and a ‘Tender Inviting Authority’ means an officer or a Committee appointed to invite tenders, under section 9;