Karnataka Transparency In Public Procurements (Amendment) Act, 2003
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Transparency In Public Procurements (Amendment) Act, 2003 4 of 2003 [27 March 2003] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Karnataka Transparency In Public Procurements (Amendment) Act, 2003 4 of 2003 [27 March 2003] An Act further to amend the Karnataka Transparency in Public Procurements Act, 1999. Whereas it is expedient further to amend the Karnataka Transparency in Public Procurements Act, 1999 (Karnataka Act 29 of 2000) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the Fifty-fourth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Transparency in Public Procurements (Amendment) Act, 2003. (2) It shall come into force at once. 2. Amendment Of Section 4 :- In section 4 of the Karnataka Transparency in Public Procurements Act, 1999 (Karnataka Act 29 of 2000) in clause (d) for the words "two years" the words "three years" shall be deemed always to have been substituted.
Act Metadata
- Title: Karnataka Transparency In Public Procurements (Amendment) Act, 2003
- Type: S
- Subtype: Karnataka
- Act ID: 18977
- Digitised on: 13 Aug 2025