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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(3) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(3)The procedure for hearing the applications under sub-rule (1) and appeals under sub-rule (2) shall be the same as referred to in sub-rules (2) to (6) of rule 31.]