Section 35(1B) in The Bombay Shops and Establishments Act, 1948
(1B)In addition to the leave permissible under sub-section (1), every employee shall be entitled to leave with wages as follows(i)casual leave for seven days in a year;(ii)leave on medical grounds for not more than seven days in year, and(iii)leave for not more than four days in a year on any of the days which the State Government, may by notification in the Official Gazette, specify to be the National and Festival holidays.]
