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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959

(3)The fee for the amendment of licence shall be the fees that would have been payable if the licence had originally been issued in the amended form deducting the fees originally paid for the licence.