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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(a) in THE INDUSTRIAL RELATIONS CODE, 2020

(a)for a period of one year, if the worker during a period of twelve months preceding the date with reference to which calculation is to be made has actually worked under the employer for not less than -
(i)one hundred and ninety days in the case of a worker employed below ground in a mine; and
(ii)two hundred and forty days, in any other case;