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

State of Tamilnadu - Subsection

Section 12A(1) in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969

(1)The Government may, by notification, amend Schedule II and alter the rate of wages specified in Part I or Part II of Schedule II and different rates of wages may be fixed for different areas.