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[Cites 0, Cited by 0] [Section 43BB] [Entire Act]

State of Tamilnadu - Subsection

Section 43BB(3) in Tamil Nadu District Municipalities Act, 1920

(3)If an employer contravenes the provisions of sub-section (1) or sub-section (2), then such employer shall be punishable with fine which may extend to five hundred rupees.