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 25(2)] [Section 25] [Entire Act] State of Karnataka - Subsection Section 25(2)(d) in Karnataka Transparency in Public Procurements Rules, 2000 (d)The evaluation shall include all central duties such as customs duty and central excise duty inclusive of local levies as a part of the price.