Section 3 in TAMIL NADU TRANSPARENCY IN TENDERS RULES (Amendment), 2023
3. in rule 16, in sub-rule (3), for clause (b), the following clause shall be substituted, namely :
(b)The tender document shall be made available for downloading free of cost at the website designated for this purpose by the Government. Tender documents may also be made available free of cost at such other websites as may be indicated by the Tender Inviting Authority.
