Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 103] [Entire Act] State of Kerala - Subsection Section 103(3) in Kerala Factories Rules, 1957 (3)Any compensatory holiday or holidays to which a worker is entitled shall be given to him before he is discharge or dismissed and shall not be reckoned as part of any period of notice required to be given before discharge or dismissal.
