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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2)(c) in Karnataka Transparency in Public Procurements Rules, 2000

(c)adjustments to the price quoted shall be made for deviations in the commercial conditions such as the delivery schedules. and minor variations in the payment terms which are quantifiable but deemed to be non-material in the context of the particular tender;