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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Telangana - Subsection

Section 47(6)(e) in Telangana Shops and Establishments Act, 1988

(e)where the total continuous employment is for a fraction of a year or extends over a fraction of a year in addition to one or more completed years of continuous employment, such fraction, if it is not less than a half year shall be counted as a year of continuous employment in calculating the total number of years for which, the service compensation is to be given;