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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(1)The application for renewal shall be sent to the competent authority with a treasury receipt for the fees for the renewal of the licence specified in rule 6 and the original licence.