Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Karnataka - Subsection Section 6(3) in Karnataka Transparency in Public Procurements Rules, 2000 (3)A notice inviting tender will not be invalidated merely on the grounds that the notice has not been published in the News papers.
