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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(8) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

(8)The leave not availed of by an employee shall not be taken into consideration in computing the period of any notice required to be given before discharge or dismissal.