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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Meghalaya - Subsection

Section 11(3) in Meghalaya Shops and Establishment Act, 2003

(3)If an employee entitled to any leave under sub-section (1) is discharged by his employer before he has been allowed the leave, or if having applied for and been refused the leave, he quits his employment before be has been allowed the leave, the employer shall pay him the wages payable under this Act in respect of the leave.