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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(1) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984

(1)The Government may, if they consider it expedient so to do, appoint a competent person to inquire into the causes of any accident occurring in a work and may also appoint one or more persons possessing legal or special knowledge to act as assessors in such enquiry.