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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2) in The Punjab Shops and Commercial Establishments Act, 1958

(2)Leave provided in clause (a) of sub-section (1), shall, when applied for, be granted except for a valid reason to be communicated in writing by the employer to the employee within fifteen days of the application :Provided that the leave so refused shall, if applied for again, be allowed during the year.