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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(4)(a) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981

(a)A licence granted under this section shall not be valid beyond the financial year in which it is granted, but may be renewed every year on payment of such fees as may be prescribed.