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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(4) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(4)Where the appellate authority rejects the memorandum under sub-rule (3), it shall record its reasons for such rejection and communicate the order to the appellant.