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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(3) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

(3)Notwithstanding any contract to the contrary, no deduction shall be made from the wages of any employee on account of any holiday allowed to him under this section.