Section 16(c) in Tamil Nadu Transparency in Tenders Act, 1998
(c)[ from departments of Government, Public Sector Undertakings, Statutory Boards and such other institutions as may be notified by the Government only in respect of goods manufactured or services provided by them; [Substituted by the Tamil Nadu Transparency in Tenders (Second Amendment) Act, 2012 (Tamil Nadu Act 31 of 2012) sec. 5(i) (w.e.f. 07-12-2012).]
