Section 23(4) in The Goa, Daman and Diu Shops and Establishments Act, 1973
(4)Every employee in any establishment shall also be entitled during his first twelve months of continuous service and during every subsequent twelve months of such service-(a)to leave with wages for a period not exceeding nine days, on the ground of any sickness incurred or accident sustained by him; and(b)to casual leave with wages for a period not exceeding six days on any reasonable ground.
