Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 6 in Karnataka Transparency in Public Procurements Rules, 2000

6. Tender Bulletin to contain information only.

(1)The tender bulletin shall contain only information of the notice inviting tenders.
(2)Intimation of acceptance of tender shall not in itself create a legal right.
(3)A notice inviting tender will not be invalidated merely on the grounds that the notice has not been published in the News papers.