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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Tamilnadu - Subsection

Section 119(2) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006

(2)In case compressed air is used in such excavation or tunneling work or any work incidental to or required for such excavation or tunneling work, the technical details and drawings of all man-locks and medical-locks together with names and address of all construction medical officers having qualification as laid down in Schedule-XI to these rules and so appointed by such employer for the purpose of such excavation or tunneling work shall be sent to Chief Inspector of Inspection of Building and Construction.