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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2)(b) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

(b)Any proposed change in the system of work which will necessitate a change in the,notice referred to in sub-section (1) shall be notified to the Inspector in triplicate before the change is made and, except with the previous sanction of the Inspector, no such change shall be made until one week has elapsed since the last change.