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State of Tamilnadu - Section

Section 8 in Tamil Nadu Industrial Establishments (National, festival and special holidays) Act, 1958

8. Penalties.

- Any employer who contravenes any of the provisions of section 3 or section 5 shall be punishable with fine which, for the first offence, may extend to twenty-five rupees and for a second and subsequent offences may extend to two hundred and fifty rupees.