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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3)(i) in The Kerala Industrial Establishments (National And Festival Holidays) Act, 1958

(i)Only at a rate equivalent to the daily average of his wages for the days on which he actually worked during the thirty working days immediately preceding such holiday;