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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(3) in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979

(3)An application for leave which does not contravene the provisions of sub-rule (1), shall not be refused unless it is necessary to do so due to urgent nature of work being performed by the employee.