Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(e) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

(e)"competent authority" means any officer authorized by the Government by notification to perform the functions of the competent authority under this Act for such area as may be specified in the notification;