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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2) in The Karnataka Transparency In Public Procurements Act, 1999

(2)The Authority, or as the case may be the officer referred to in sub-section (1) shall open the tender, draw up a list of tenderers in the prescribed manner and unless it is also the Tender Accepting Authority, forward the tenders along with the list of tenderers, to the Tender Accepting Authority.