Section 3 in Payment of Wages (Tamil Nadu Amendment) Act, 1957
3. Insertion of new section 11-A in Central Act IV of 1936.
- After section 11 of the principal Act, the following section shall be inserted, namely:-"11-A. Deductions in respect of house-accommodation. - The employer shall make the deductions authorised under clause (dd) of sub-section (2) of section 7 from the wages of the employed person and remit the amount so deducted in such manner as the State Government may by general or special order, specify".
