Section 2(3) in Tamil Nadu Transparency in Tenders (Amendment) Act, 2022
(3)clause (ee) shall be relettered as clause (eee) and before clause (eee) as so relettered, the following clause shall be inserted, namely:-(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.
