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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(3) in Karnataka Transparency in Public Procurements Rules, 2000

(3)The Tender Inviting Authority shall be registered post or courier the tender documents to any prospective tenderer whop makes a request for the documents on payment of cost along with postal charges at the risk and responsibility of the prospective tenderer.