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] [Entire Act] State of Kerala - Section Section 118 in Kerala Factories Rules, 1957 118. Grant of leave with wages. (1)As far as circumstances permit, members of the same family, comprising husband, wife and children shall be allowed leave on the same date.(2)A worker may exchange the period of his leave with another worker subject to the approval of the Manager.
