Section 14 in Karnataka Transparency in Public Procurements Rules, 2000
14. Clarification to tender documents.
- At any time after the issue of the tender documents and before the opening of the tender, the tender Inviting authority may make any changes, modifications or amendments to the tender documents and shall send intimation of such change to all those who have purchased the original tender documents.CHAPTER - V Receipt of Tenders and Tender Opening
