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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(3) in The Maharashtra Shops and Establishments Act, 1948

(3)No deduction shall be made from the wages of any employee in a residential hotel, restaurant or eating house on account of any holiday given to him under sub­section (1). If an employee is employed on a daily wage, he shall nonetheless be paid his daily wage for the holiday.