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

State of Telangana - Subsection

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

(d)an employee in an establishment shall be deemed to have been in continuous employment for a period of not less than six months if he has worked for not less than one hundred and twenty days in that establisment within a period of six months immediately preceding the date of termination or cessation of the service of that employee; Central Act 39 of 1972.