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State of Karnataka - Section

Section 4 in The Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963

4. Employer to send statement to Inspector.

Every employer shall send to the Inspector having jurisdiction over the area in which the industrial establishment is situated, and display in the premises of the industrial establishment, a statement showing the holidays allowed in each calendar year under section 3, in such form, within such time and in such manner as may be prescribed.