Section 34(1) in The Goa, Daman and Diu Shops and Establishments Act, 1973
(1)Deductions may be made under clause (b) of sub-section (2) of section 32 only on account of the absence of an employee from the place or places where, by the terms of his employment, he is required to work, such absence being for the whole or any part of the period during which he is so required to work.
