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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Sikkim - Subsection

Section 49(5)(iv) in Sikkim Shops and Commercial Establishments Act, 1983

(iv)by intermittent periods of involuntary unemployment not exceeding thirty days in the aggregate; and authorised leave shall be deemed not to include any weekly holidays or half-holidays allowed under this Act which occurs at the beginning or the end of an interruption brought by the leave.