Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(4)(ii) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(ii)Whether any industrial premises has been closed, by the applicant during the period of twelve months immediately preceding the date of the application which will be detrimental to the interests of the labour.