Section 2 in Payment of Wages (Tamil Nadu Amendment) Act, 1957
2. Amendment of section 7, Central Act IV of 1936.
- In section 7, in sub-section (2) of the Payment of Wages Act, 1936 (Central Act IV of 1936) (hereinafter referred to as the principal Act), after clause (d), the following clause shall be inserted, namely:-"(dd) deductions for payments to the State Government or any Statutory Housing Board or such agency as the State Government may notify in the Fort St. George Gazette, for house accommodation supplied to the employed person.".
