Section 18(8) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
(8)For the purpose of sub-section (3),-(a)any days of lay-off, by agreement or contract or as permissible under the model standing orders or standing order certified under Industrial Employment (Standing Orders) Act, 1946;(b)in the case of a woman worker, maternity leave as provided for in the Maternity Benefits Act, 1961;(c)the leave earned in the year prior to that in which the leave is availed; or(d)the worker has been absent due to temporary disablement caused by accident arising out of and in the course of his employment, shall be deemed to be days on which the worker has worked in any establishment for the purpose of computation of the period of two hundred and forty days or more, but shall not earn leave for these days.
