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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(2) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

(2)An employee who has been allowed leave for not less than four days in the case of an adult and five days in the case of a young person shall, before his leave begins, be paid wages due for the period of the leave allowed.