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[Cites 0, Cited by 0] [Section 18(8)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(8)(d) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017

(d)the worker has been absent due to temporary disablement caused by accident arising out of and in the course of his employment, shall be deemed to be days on which the worker has worked in any establishment for the purpose of computation of the period of two hundred and forty days or more, but shall not earn leave for these days.