Section 16(2)(ii) in Bihar Shops & Establishments Act, 1953

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State of Bihar - Subsection

Section 16(2)(ii) in Bihar Shops & Establishments Act, 1953

(ii)An employee whose service commences, otherwise than on the first day of January shall be entitled to leave with wages at the rate laid down in clause (i) or as the case may be, clause (ii) of sub-section (1) if he has worked for two third of the total number of days in the remainder of the calendar year.

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State of Bihar - Subsection

Section 16(2)(ii) in Bihar Shops & Establishments Act, 1953