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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(4) in Karnataka Transparency in Public Procurements Rules, 2000

(4)The notice inviting tender shall be given due publicity in Newspapers and also by a fixing on notice boards in the District Offices. The Director of Information and Publicity shall publish the Notice Inviting Tenders as per instructions of the tendering department.CHAPTER - IV Notice Inviting Tenders and Tender Documents