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[Cites 0, Cited by 0] [Section 530(8)] [Section 530] [Entire Act]

Union of India - Subsection

Section 530(8)(a) in The Companies Act, 1956

(a)any remuneration in respect of a period of holiday or of absence from work through sickness or other good cause shall be deemed to be wages in respect of services rendered to the company during that period;