Section 13(5) in Assam Shops and Establishments Act, 1971
(5)An employee shall be deemed to have completed a period of twelve months' continuous service within the meaning of this section, notwithstanding any interruption in service during those twelve months brought about (a) by sickness, accident, or authorised leave (including authorised holidays and weekly holidays), not exceeding ninety days in the aggreagate for all three; or (b) by a lock-out; or (c) by a strike which is not an illegal strike : or (d) by intermittent periods of involuntary unemployment not exceeding thirty days in the aggreagate, and authorised leave shall be deemed not to include any weekly holiday allowed under this Act which occurs at the beginning or end of an interruption brought about by the leave.
