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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Telangana - Subsection

Section 30(3) in Telangana Shops and Establishments Act, 1988

(3)An employee who has been allowed leave for not less than five days under sub-section (2) shall before his leave begins, be paid the wages due for the period of the leave allowed if he makes a request therefor.