Section 39(1) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(1)Nothing contained in this Act shall affect any rights or privileges which any employee working in any beedi industrial premises is entitled to on the date on which this Act comes into force, under any other law, contract, custom or usage, applicable to such beedi industrial premises, if such rights or privileges are more favourable to him than those to which he would be entitled under this Act.
