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

State of Tamilnadu - Subsection

Section 26(2) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

(2)An employee whose service commences otherwise than on the first five days of January, shall be entitled to leave calculated in accordance with sub-section (1) if he has worked for two-thirds of the total number of days in the remainder of the calendar year.