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Union of India - Section
Section 42 in The Plantations Labour Act, 1951
42. Power to exempt .-
The State Government may, by order in writing, exempt, subject to such conditions and restrictions as it may think fit to impose, any employer or class of employers from all or any of the provisions of this Act:Provided that no such exemption [other than an exemption from section 19] shall be granted except with the previous approval of the Central Government.| Additional Information6 |
| All employees in Tamil Nadu have been exempted from the provisions of Sections 19 and 20 of this Act. Hospitals and medical staff, domestic servants, nursery men, watchmen, cattle keepers, scavengers and sweepers employed in plantations in Tamil Nadu have been exempted from the provisions of Sections 19, 20, 21 and 22. |