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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(1) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(1)If a registration card is lost, stolen or destroyed, the cardholder shall report the matter to the registering authority and make an application to that authority for the issue of a duplicate registration card. The application shall be accompanied by a treasury receipt towards the fee for the grant of duplicate registration card at Rs. 2 for an employee and Rs. 5 for an employer, as the case may be.