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[Cites 0, Cited by 0] [Section 471] [Entire Act]

State of Bihar - Subsection

Section 471(2) in The Bihar Municipal Act, 2007

(2)No deduction or abatement of the wages of any such person shall be made on account of a holiday having been granted in accordance with sub-section (1) and if such person is employed on the basis that he would hot ordinarily receive wages for such a day, he shall nonetheless be paid for such day the wages he would have drawn had not a holiday been granted to him on that day.