Section 14(2) in Himachal Pradesh Shops and Commercial Establishments Act, 1969
(2)Leave provided in clause (a) of sub-section (1) shall not, when applied for, be refused except for a valid reason to be communicated in writing by the employer to the employee within fifteen days of the application:Provided that the leave so refused shall, if applied for again, be granted within thirty days of the date of the application.
