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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Karnataka - Subsection

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

(d)‘Procurement Entity’ means any Government Department, a State Government Undertaking, Local Authority or Board, Body or Corporation established by or under any law and owned or controlled by the Government, and any other body or authority owned or controlled by the Government and as may be specified by it.