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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(4)(b) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

(b)The competent authority shall, in deciding whether to renew a licence or to refuse a renewal thereof, have regard to the matters specified in sub-section (3).