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 0] [Section 18] [Entire Act] State of Karnataka - Subsection Section 18(2) in Karnataka Transparency in Public Procurements Rules, 2000 (2)The tenders will be opened in the presence of the tenderers or one of the representatives of the tenderer who chooses to be present.
