Tamil Nadu Transparency In Tenders (Amendment) Act, 2004
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Transparency In Tenders (Amendment) Act, 2004 33 of 2004 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 16 3. Repeal And Saving Tamil Nadu Transparency In Tenders (Amendment) Act, 2004 33 of 2004 An Act further to amend the Tamil Nadu Transparency in Tenders Act, 1998. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fifth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on the 7th December, 2004 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.305, page 123, dated 9th December, 2004. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Transparency in Tenders (Amendment) Act, 2004. (2) It shall be deemed to have come into force on the 1st day of October 2004. 2. Amendment Of Section 16 :- In Section 16 of the Tamil Nadu Transparency in Tenders Act, 1998 (Tamil Nadu 43 of 1998) (hereinafter referred to as the principal Act), in clause (c), for the words "four years", the words "six years " shall be substituted. 3. Repeal And Saving :- (1) The Tamil Nadu Transparency in Tenders (Amendment) Ordinance, 2004 (Tamil Nadu Ordinance 13 of 2004) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.
Act Metadata
- Title: Tamil Nadu Transparency In Tenders (Amendment) Act, 2004
- Type: S
- Subtype: Tamil Nadu
- Act ID: 23435
- Digitised on: 13 Aug 2025