Section 2 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981 (Tamil Nadu Act 61 of 1981);(b)"Form" means a form appended to these rules;(c)"licence" means licence granted under section 4 of the Act;(d)"section" means a section of the Act;(e)"year" means financial year; and(f)words and expressions not defined in these rules shall have the meanings assigned to them under the Act.
