Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Gujarat - Section Section 37 in The Bombay Shops and Establishments Act, 1948 37. Payment when to be made. - An employee who has been allowed leave under Section 35 shall, before his leave begins, be paid half the total amount due to him for the period of such leave.
