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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(b) in THE INDUSTRIAL RELATIONS CODE, 2020

(b)for a period of six months, if the worker during a period of six months preceding the date with reference to which calculation is to be made has actually worked under the employer for not less than-
(i)ninety-five days in the case of worker employed below ground in a mine; and
(ii)one hundred and twenty days, in any other case.