Section 35(2) in The Maharashtra Shops and Establishments Act, 1948
(2)If an employee entitled to leave under sub-section (1) [or (1A)] [Inserted by Bombay 28 of 1952, Section 13(2).] is discharged by his employer before he has been allowed the leave, or if, having applied for and having been refused the leave, he quits his employment before he has been allowed the leave, the employer shall pay him the amount payable under section 36 in respect of the leave.
