Section 3(2) in Tamil Nadu Industrial Establishments (National, festival and special holidays) Act, 1958
(2)[ Notwithstanding anything contained in sub-section (1), the Government may, having due regard to any emergency or special circumstances prevailing in the State or any part thereof, by notification, declare any other day as a special holiday, to the employees of the industrial establishments, as it may deem fit.] [Added by Tamil Nadu Act No. 26 of 2017, dated 4.8.2017.][xxx] [Proviso was omitted by Tamil Nadu Industrial Establishments (National and Festival Holidays) Amendment Act, 1970 (Tamil Nadu Act 7 of 1970).]
