Section 25 in The Goa, Daman and Diu Shops and Establishments Act, 1973
25. Pay during leave and holidays.
- Every employee shall, for the period of the leave allowed under sub-sections (1) and (4) of section 23 [ ] [The words 'or the holidays allowed under section 24' omitted by the Amendment Act 2 of 1984.], be paid at a rate equivalent to the daily [ ] [The words 'average of his' omitted by the Amendment Act 2 of 1984.] wages for the days on which actually worked during the preceding month exclusive of any earnings in respect of over-time.
