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

State of Bihar - Subsection

Section 4(1) in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979

(1)An employee may apply in writing to the employer at any time not less than forty-eight hours before the date on which he wishes his leave to begin, to take all the casual leave or any portion thereof admissible to him during the calendar year.