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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(1)(b) in Himachal Pradesh Shops and Commercial Establishments Act, 1969

(b)If an employee is discharged or dismissed from or leaves service, he shall be entitled to wages in lieu of the unavailed leave at the rates laid down in clause (a).