Section 1 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
1. [Short title and extent] [Substituted by G.O. Ms. No. 2418, dated 30th April, 1962.].
(1)These rules may be called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959.(2)[ They extend to the whole of the State of [Tamil Nadu] [Inserted by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] including the territories specified in the Second Schedule to the Andhra Pradesh and Madras Alteration of Boundaries Act, 1959 (Central Act LVI of 1959).]
