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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(b) in Tamil Nadu Shops and Establishments Act, 1947

(b)recovery of advances of wages not already earned shall be subject to any rules made by the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government regulating the extent to which such advances maybe given and the instalments by which they may be recovered.