Section 11 in Tamil Nadu Industrial Establishments (National, festival and special holidays) Act, 1958
11. Rights and privileges under other laws not affected.
- Nothing contained in this Act shall affect any rights or privileges which any employee is entitled to, on the date on which this Act comes into force under any other law, contract, custom or usage, if such right or privileges are more favourable to him than those to which he would be entitled under this Act.[xxx] [Proviso to section 11 was omitted by Tamil Nadu Industrial Establishments (National and Festival Holidays) Amendment Act, 1971 (Tamil Nadu Act 17 of 1971) w.e.f. 25-4-1970.]
