Section 13(4) in Assam Shops and Establishments Act, 1971
(4)if an employee entitled to any leave under sub-section (2) is discharged by him employer when he is sick or suffering from the result of an accident, the employer shall nay him the amount payable under this Act in respect of the period of the leave to which he is entitled at the time of his discharge, in addition to the amount if any payable to him under sub-section (3).
