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[Cites 0, Cited by 0] [Section 8B(1)] [Section 8B] [Entire Act]

State of Tamilnadu - Subsection

Section 8B(1)(c) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982

(c)every manual worker in any scheduled employment other than the scheduled employment in construction or maintenance of dams, bridges, roads in any building operations, [shall pay a sum, at such rate, in such manner and within such time, as specified in the scheme in respect of such scheduled employment] [Substituted for the words 'shall pay a sum of rupees twenty per month in such manner and within such time as may be specified in the scheme' by the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Amendment Act, 2001 (Tamil Nadu Act 2 of 2001).].