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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(1) in Karnataka Transparency in Public Procurements Rules, 2000

(1)In the case of construction or supply and installation of equipment, tenders exceeding Rs. 50 lakhs in value where the pre-qualification procedure or Turn Key Tender System are not being followed the tender inviting authority shall follow the two -cover tender system.