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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(1) in Tamil Nadu Labour Welfare Fund Act, 1972

(1)The Government may, by notification, authorise any authority or officer to exercise any of the powers vested in them by or under this Act except the power to make rules under section 41 and may, in like manner, withdraw such authority.