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

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Union of India - Subsection

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

(vi)in case such worker is discharged or dismissed from service or quits employment or is superannuated or dies while in service, during the course of the calendar year, such worker or his heir or nominee, shall be entitled to wages in lieu of the quantum of leave to which such worker was entitled immediately before his discharge, dismissal, quitting of employment, superannuation or death, calculated as specified in preceding clauses, even if such worker has not worked for the required period under this sub-section making such worker eligible to avail such leave, and such payment shall be made-

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Union of India - Subsection

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