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[Cites 0, Cited by 5] [Entire Act]

State of Tamilnadu - Section

Section 26 in Tamil Nadu Shops and Establishments Act, 1947

26. Pay during annual holidays.

- Every person employed shall, for the holidays or the period of leave allowed under sub- section (1) or (2) of section 25, be paid at a rate equivalent to the daily average of his wages for the days on which he actually worked during the preceding three months exclusive of any earnings in respect of overtime.