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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Meghalaya - Subsection

Section 11(2) in Meghalaya Shops and Establishment Act, 2003

(2)An employee shall also be entitled during every twelve months of continuous service to medical leave with wages for a period not exceeding twelve days on the round of any sickness incurred or accident sustained by him and to casual leave with wages for a period not exceeding twelve days on any reasonable ground.