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

State of Bihar - Subsection

Section 4(2) in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979

(2)If a worker wants to avail himself of the casual leave due to him to cover a period of illness he shall be granted such leave even if the application for leave is not made within the time specified in sub-rule (1).