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Madras HC Directs to Consider Application Seeking Exemption of Temple from Factories Act - (27 Aug 2021)

CIVIL

Madras High Court has directed the State government to consider an application made by Palani Dhandayuthapani Swamy Temple authorities seeking exemption for the temple’s panchamirtham production unit from getting registered under the provisions of the Factories Act, 1948.

Tags : MADRAS HIGH COURT   EXEMPTION OF TEMPLE FROM FACTORIES ACT  

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