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State of Tamilnadu - Section

Section 18 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984

18. Annual leave with wages.

- Every adult worker in an establishment shall be allowed leave with wages for one day for every twenty days of work performed by him during the calendar year. Every adolescent worker shall be allowed leave with wages for one day for every fifteen days of work performed by him during calendar year.