Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 7] [Entire Act] State of Tamilnadu - Subsection Section 7(2) in Tamil Nadu Shops and Establishments Act, 1947 (2)Before passing an order under sub-section (1), the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government shall hold an inquiry in the prescribed manner.
