Tamil Nadu Transparency in Tenders (Amendment) Act, 2004*
| [Tamil Nadu Act No. 33 of 2004] | [7th December, 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:-
* Received the assent of the Governor on the 7th December, 2004 and published in the Tamil Nadu Government Gazette, Extraordinary.
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 Act 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 ??? of 2004) is hereby repealed.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.