Section 42(1) in Andhra Pradesh Shops and Establishments Act, 1988
(1)Deductions may be made under Clause (b) of sub-section (2) of Section 40 only on account of the absence of an employee from the place or places where by the terms of his employment, he is required to work, such absence being for the whole or any part of the period during which he is so required to work.
