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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(3)(a) in Himachal Pradesh Shops and Commercial Establishments Act, 1969

(a)For the purpose of computing the period during which an employee has been in employment within the meaning of clause (a) of subsection (1), the period during which he was on leave under this section and the off days in a week referred to in section 11, shall be included.