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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(1) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(1)An appeal against lay-off under section 38 shall be preferred to the Labour Officer having jurisdiction over the area within a week from the first day of such lay-off in Form X.