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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(3)(b) in Tamil Nadu Labour Welfare Fund Act, 1972

(b)publish in the Tamil Nadu Government Gazette, and in such other manner as may be prescribed, a notice inviting claims by employees, their heirs, legal representatives or assigns for any payment due to them. Sub-section (3) was substituted by section 4(i) of the Tamil Nadu Labour Welfare Fund (Amendment) Act, 1982 (Tamil Nadu Act 37 of 1982.]