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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(5) in The Rajasthan Shops and Commercial Establishments Act, 1958

(5)No deductions shall be made from the wages of any employee in any establishment on account of the holiday given to him under sub-section (1). If any employee is employed on daily wages, he shall none the less be paid his wages for the weekly holiday.