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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984

(2)No contractor shall undertake or execute any work except under or in accordance with a licence issued in that behalf under the rules made under subsection (1).