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[Cites 0, Cited by 2] [Section 34(2)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(2)(c) in Tamil Nadu Shops and Establishments Act, 1947

(c)deductions for damage to, or loss of, goods expressly entrusted to the employed person for custody, or for loss of money for which he is required to account, where such damage or loss is directly attributable to his neglect or default;