Section 2A(3) in THE PAYMENT OF GRATUITY ACT, 1972
(3)[ Where an employee, employed in a seasonal establishment, is not in continuous service within the meaning of clause (1), for any period of one year or six months, he shall be deemed to be in continuous service under the employer for such period if he has actually worked for not less than seventy-five per cent., of the number of days on which the establishment was in operation during such period.] [ Inserted by Act 26 of 1984, Section 4 (w.r.e.f. 11.2.1981).]
