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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1)(ii) in Occupational Safety, Health and Working Conditions Code, 2020

(ii)that he shall be entitled for one-day leave for every twenty days of his work, in the case of adolescent worker for fifteen days of his work, and in case of worker employed below ground mine, at the rate of one day for every fifteen days of his work, in such calendar year;