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 23] [Entire Act] State of Karnataka - Subsection Section 23(1) in Karnataka Transparency in Public Procurements Rules, 2000 (1)The Tender Inviting Authority shall ensure the confidentiality of the process of tender evaluation until orders on the tenders are passed.
