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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(ii) in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Rules, 1981

(ii)to point out all such defects or irregularities as he may have observed and to give orders for their rectification and to record and furnish to the employer a summary of the defects or irregularities and of his orders;