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[Cites 0, Cited by 2] [Section 18A] [Entire Act]

State of Karnataka - Subsection

Section 18A(2) in The Karnataka Transparency In Public Procurements Act, 1999

(2)With effect from such date, as may be specified by the Government, by notification, a procurement entity in respect of a class of procurement if any, as may be notified shall procure its procurements through the e-procurement platform.