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[Cites 0, Cited by 10] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2) in The Factories Act, 1948

(2)A worker whose service commences otherwise than on the first day of January shall be entitled to leave with wages at the rate laid down in clause (i) or, as the case may be, clause (ii) of sub-section (1) if he has worked for two-thirds of the total number of days in the remainder of the calendar year.