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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(3) in Tamil Nadu Shops and Establishments Act, 1947

(3)The [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government may, for the purposes of sub-section (2), fix different hours for different establishments or different classes of establishments or for different areas or for different times of the year.