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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Goa - Subsection

Section 39(1)(d) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(d)where the total continuous employment is for a fraction of a year or extends over a fraction of a year in addition to one or more completed years of continuous employment, such fraction, if it is not less than half a year shall be counted as a year of continuous employment in calculating the total number of years for which the gratuity is to be given.