KARNATAKA TRANSPARENCY IN PUBLIC PROCUREMENTS ACT, 1999
An Act to provide for ensuring transparency in public procurement of goods and services by streamlining the procedure in inviting, processing and acceptance of tenders by Procurement Entities, and for matters related thereto.
- Act number
- Act 29 of 2000
- Year
- 2000
- Enacted on
- 10-12-2000
- In force from
- 04-10-2000
- Jurisdiction
- Karnataka State Act
- Subjects
- Contracts And Commercial Law
Read the full text of KARNATAKA TRANSPARENCY IN PUBLIC PROCUREMENTS ACT, 1999 section by section on LawLens.
Official source: India Code