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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(4)(c) in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981

(c)who, being employed in a supervisory capacity, [draws wages exceeding three thousand and five hundred rupees per mensem] [Substituted by Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Amendment Act, 1999 (Tamil Nadu Act 17 of 1999).] or exercises either by the nature of the duties attached to the office or by reason of the powers vested in him, functions mainly of a managerial nature.