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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(3)(a) in The Tamil Nadu Catering Establishments Act, 1958

(a)Notwithstanding any contract to the contrary, no deduction shall be made from the wages of any employee on account of any holiday allowed to him under sub-section (1) or sub-section (2).