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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(4) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(4)An application for the amendment of the licence shall be dealt with by the competent authority in the same manner as an application for grant of a licence.