Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(3) in The West Bengal Factories Rules, 1958

(3)No worker shall be discharged or dismissed before he has been given compensatory holidays to which he may be entitled and no such holiday or holidays shall be reckoned as part of any period of notice require to be given before discharge or dismissal.