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(c) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981

(c)"competent authority" means any authority authorised by the Government by notification to perform all or any of the functions of the competent authority under this Act and for such areas as may be specified therein;