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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984

(2)If any worker who has undergone family planning operation is discharged by his or her employer during the period specified in sub- section (1), the employer shall pay such worker the wages in respect of the period of the special casual leave to which the worker was entitled at the time of discharge.