Section 23(2) in The Goa, Daman and Diu Shops and Establishments Act, 1973
(2)An employee may apply in writing to the employer, not less than seven full working days before the date of availing himself of his leave, to allow all the leave or any portion thereof, to which he is entitled under sub-section (1):Provided that the number of instalments for taking leave shall not exceed three during a period of twelve months.
