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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(5) in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979

(5)Workmen who have not completed continuous service of one year as defined in Section 25-B of the Industrial Disputes Act, 1947 shall be allowed casual leave proportion to the number of days worked by them during the year.