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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2)(i) in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981

(i)he has been laid-off under an agreement or as permitted by standing orders made under the Industrial Employment (Standing Orders) Act, 1946 (Central Act XX of 1946) or under any other law applicable to the industrial establishment;