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[Cites 0, Cited by 0] [Section 210(2)] [Section 210] [Entire Act]

State of Tamilnadu - Subsection

Section 210(2)(b) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006

(b)disable such building worker from work for more than ten days following the accident, shall also be sent to -
(i)the officer in-charge of the nearest police station; and
(ii)the District Magistrate or if the District Magistrate by order so desires, to the Revenue Divisional Officer, having jurisdiction over the area, as may be directed by the District Magistrate.