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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2)(iii) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(iii)No industrial premises reconstructed or extended subsequent to the grant or renewal of the licence shall be used as industrial premises except with the written permission of the competent authority;