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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(2)(e) in Tamil Nadu Transparency in Tenders Act, 1998

(e)'Procuring Entity' means the entity specified in the Schedule to this Act;
(ee)“Scheduled Castes” and “Scheduled Tribes” shall have the meanings assigned to them respectively under clauses (24) and (25) of Article 366 of the Constitution.
(eeee)“State” means the State of Tamil Nadu.