Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3) in The Tamil Nadu Catering Establishments Act, 1958

(3)If an employee is discharged or dismissed from service during the course of the year, he shall be entitled to leave with wages at the rate laid down in subsection (1) even if he has not worked for the entire period specified in sub-section (1) or sub-section (2) entitling him to earn leave.