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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3)(e) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

(e)whether the beedi manufactured by the applicant will be sold and marketed by himself or through a proprietor or a registered user of a trade mark registered under the Trade Marks Act, 1940 (Central Act V of 1940)1, in relation to beedi or any other person;