Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25A] [Entire Act]

State of Tamilnadu - Subsection

Section 25A(3) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(3)The Inspector will communicate his approval within three days from the date of receipt of application for approval from the employer of an industrial premises under the rule, and if the Inspector does not communicate his approval within such time, it shall be deemed to have been approved.]