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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(2)(b) in Tamil Nadu Labour Welfare Fund Act, 1972

(b)all the powers and duties which may, by or under the provisions of this Act, be exercised or performed by, or on behalf of, the Board and the Chairman shall, during the period of supersession, be exercised and performed by such authority or person as the Government may direct;