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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2) in The Tamil Nadu Catering Establishments Rules, 1959

(2)The fee to be paid by the employer to the Registered Medical Practitioner for medical examination of the employee under sub-rule (1) shall be at the rate of rupee one per employee.