Section 35(3) in The Maharashtra Shops and Establishments Act, 1948
(3)If an employee entitled to leave under sub-section (1) [or (1A)] [Inserted by Bombay 28 of 1952, Section 13(2).] is refused the leave, he may give intimation to the Inspector or any other officer authorised in this behalf by the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government regarding such refusal. The Inspector shall enter such intimation in a register kept in such form as may be prescribed. [The employee shall also send a copy of such intimation to his employer and, thereupon, the employee shall be entitled to carry forward the unavailed leave without any limit.] [Inserted by Maharashtra 64 of 1977, Section 13(b).]
