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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Meghalaya - Subsection

Section 11(4)(d) in Meghalaya Shops and Establishment Act, 2003

(d)By intermittent periods of voluntary unemployment not exceeding thirty days in the aggregate. Authorised leave shall be deemed not to include any weekly holiday allowed under this Act which occurs at the beginning or end of an interruption brought by the leave.