Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Tamilnadu - Subsection

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

(b)every person who undertakes or is in charge of, any construction [work other than the building work referred to in clause (a) shall be liable to pay, a sum at such per cent not exceeding one pet cent of the total estimated cost of the building or construction work proposed to be constructed, as may be fixed by the Government by notification, as contribution to the fund constituted for the benefit of manual workers in the employment in construction or maintenance of dams, bridges, roads or in any building operations, under a scheme framed under section 3.