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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(12) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982

(12)"scheduled employment" means any employment specified in the schedule wherein any manual work is undertaken by the manual worker or any process or branch of manual work forming part of such employment;