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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(4) in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965

(4)Every rule made under this section shall be laid as soon as may be after it is made before [-] [See Adaptation of Laws Order, 1970.] the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, [the Legislature] [See Adaptation of Laws Order, 1970.] agree in making any modification in the rule or [the Legislature] [See Adaptation of Laws Order, 1970.] agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that, any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.The Schedule(See Section 3(1)(b)]
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Guru Ravi Dass's Birthday Dussehra
Shivratri Maharishi Balmiki's Birthday
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Hola Lal Lajpat Rai's Death Anniversary
Id-ul-Fitr Guru Nanak's Birthday
Ram Naumi Guru Teg Bahadur's Martyrdom Day
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Good Friday Jor Mela Fatehgarh Sahib
Baisakhi Guru Gobind Singh's Birthday
Id-ul-Zuha Vishwa Karma Jayanti
Guru Arjan Dev's Martyrdom Day May Day
Muharram