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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3)(ii) in The Orissa Industrial Establishments (National and Festival) Holidays Act, 1969

(ii)where he works on any such holiday, only at twice the rate mentioned in Clause (i), or in lieu thereof, at the rate mentioned in that clause and to avail himself of a substituted holiday with wages at that rate on any other day within six months from the holiday on which he so works :