Section 16(h) in Tamil Nadu Transparency in Tenders Act, 1998
(h)[ by the Co-operative Federations from their Federating units or Primary Co-operative Societies, of goods manufactured or services provided by them.][Added by the Tamil Nadu Transparency in Tenders (Second Amendment) Act, 2012 (Tamil Nadu Act 31 of 2012) sec. 5(iv) (w.e.f. 07-12-2012).]
