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 22] [Entire Act] State of Karnataka - Subsection Section 22(1) in Karnataka Transparency in Public Procurements Rules, 2000 (1)The evaluation of tenders and award of contract shall be completed, as for as possible, within the period for which the tenders are held valid.
