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

State of Haryana - Subsection

Section 14(3)(a) in The Punjab Shops and Commercial Establishments Act, 1958

(a)For the purpose of computing the period during which an employee has been in employment within the meaning of sub-section (1)(a), the period during which he was on leave [under this section and the off days in a week referred to in section 11] [Substituted for the words 'under this section' by Punjab Act No. 1 of 1964, section 11.], shall be included.