- Before or on the completion of a period of twelve months continuous service in the factory, as defined in Section 79, a worker may give notice to the manager of his intention not to avail himself of holidays falling due in the following period of twelve months. The manager shall make an entry to that effect in the register of leave with wages and in the leave book of the worker concerned.] [Inserted by Notification No. 4(a)-3-81-LAB-XVI, dated 28-5-1981.]
