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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2)(ii) in West Bengal Shops and Establishments Rules, 1964

(ii)If the explanation given by the person employed is considered not satisfactory by the shop-keeper or employer, as the case may be, latter may either treat the period of unauthorised absence of the person employed as absence without wages even though leave with wages may be due to him, or terminate his lien on his appointment, depending on the gravity of the case.