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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981

(2)Nothing contained in this Act shall be construed as precluding any employee from entering into an agreement with an employer for granting him rights or privileges in respect of any matter, which are more favourable to him than those to which he would be entitled under this Act.