(2)A worker who has been allowed leave for [any period not less than] [ Substituted by Act 42 of 1953, Section 4 and Schedule III, for " any period less than" (w.e.f. 23.12.1953).] four days in the case of an adult and five days in the case of a young person under section 30 shall, before his leave begins, be paid his wages for the period of the leave allowed.
