Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(1)(b) in The Punjab Shops and Commercial Establishments Act, 1958

(b)If an employee is discharged or dismissed from or leaves service during the course of the year he shall be entitled to leave with wages or wage in lieu of unavailed leave at the rates laid down in clause (a) [-] [The words 'even if he has not worked for the entire period specified in the said clause entitling him to earned leave' omitted by Punjab Act No. 1 of 1964, section 11.]