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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(2) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(2)For the purpose of sub-rule (1), each employee shall submit a nomination in Form IX duly signed by himself and attested by two witnesses. The nomination shall remain in force unless the nominee predeceases the employee or until it is cancelled or revised by another nomination.