Section 2(2) in Tamil Nadu Transparency in Tenders (Amendment) Act, 2022
(2)after clause (aa) as so substituted, the following clause shall be inserted, namely:-(aaa)“domestic enterprise owned by Scheduled Castes or Scheduled Tribes” means—(i)any domestic enterprise located in the State, which is owned by any person belonging to a Scheduled Caste or a Scheduled Tribe; or(ii)any domestic enterprise, which is a firm or limited liability partnership, having its registered office and place of business in the State, where notless than three-fourths of the partners belong to the Scheduled Castes or Scheduled Tribes; or(iii)any domestic enterprise, which is a company having its registered office and place of business in the State where,--
