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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(3)(b) in Himachal Pradesh Shops and Commercial Establishments Act, 1969

(b)The unavai1ed leave of an employee shall not be taken into consideration in computing the period of any notice required to be given before discharge, removal or dismissal.