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[Cites 0, Cited by 0] [Section 39(5)] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(5)(b) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(b)The Registering Authority shall, on receiving such notice, and on being satisfied about the correctness, delete that employer from the register of employers and cancel the registration card of that employer.