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[Cites 0, Cited by 1] [Section 8B(1)] [Section 8B] [Entire Act]

State of Tamilnadu - Subsection

Section 8B(1)(a) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982

(a)every employer other than an employer operating a motor transport for carrying passengers or goods by roads, employing manual worker in any scheduled employment, shall be liable to pay, [to the respective Board established under section 6, for any scheduled employment, other than the scheduled employment in construction or maintenance of dams, bridges, roads, or in any building operations, a sum at such rate, in such manner and within such time, as specified in the scheme].