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 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(2) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959

(2)For the purpose of sub-rule (1), each employee shall submit a nomination in Form No. VIII duly signed by himself and attested by two witnesses. The nomination shall, unless the nominee predeceases the employee, remain in force until it is cancelled or revised by another nomination.