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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(4) in The Punjab Shops and Commercial Establishments Act, 1958

(4)[ Notwithstanding anything contained in the foregoing sub-sections, every employee in an establishment shall be allowed with wages seven days casual leave and seven days sick leave in a year.] [Substituted by Punjab Act No. 1 of 1964, section 11.]