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State of Uttar Pradesh - Section

Section 73 in The U.P. Factories Rules, 1950

73. Discharge or dismissal and compensatory holidays.

- Any compensatory holiday or holidays to which a worker is entitled shall be given to him before he is discharged or dismissed and shall not be reckoned as part of any period of notice required to be given before discharge or dismissal. The compensatory holidays will be with pay in cases of monthly paid workers and those who are otherwise entitled to wages on the corresponding rest day which is being compensated.