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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(3)(b) in The Punjab Shops and Commercial Establishments Act, 1958

(b)The unavailed leave of an employee shall not be taken into consideration in computing the period of any notice required to be given before discharge, removal or dismissal.