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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(3)(ii) in The Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963

(ii)where he works on any such holiday, only at twice the rate mentioned in clause (i), or in lieu thereof, at the rate mentioned in that clause and to avail himself of a substituted holiday with wages at that rate on any other day: