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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3) in The Rajasthan Shops and Commercial Establishments Act, 1958

(3)If an employee is discharged or dismissed from service during the course of the year he shall be entitled to leave with wages at the rate laid down in sub-section (1) even if he was not worked for the entire period specified in sub-section (1) or subsection (2) entitling him to earn leave.