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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(11) in Bihar Shops & Establishments Act, 1953

(11)The unavailed leave of an employee shall not be taken into consideration in computing the period of any notice required to be given before discharge or dismissal.] [Sub-sections. 8, 9, 10 re-numbered as sub-sections. 9, 10, 11 by Act 2 of 1975.]