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

State of Tamilnadu - Subsection

Section 3(2)(b) in Tamil Nadu Labour Welfare Fund Act, 1972

(b)all fines including the amount realised under Standing Order 20 of the Model Standing Orders issued under the Tamil Nadu Industrial Employment (Standing Orders) Rules, 1947 [and under the Certified Standing Orders of the Establishment] [Inserted by section 3(1) of the Tamil Nadu Labour Welfare Fund (Amendment) Act, 1982 (Tamil Nadu Act 37 of 1982).] from the employees by the employers, notwithstanding anything contained in any agreement between the employer and employee;