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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2)(i) in West Bengal Shops and Establishments Rules, 1964

(i)If on receipt of the notice referred to in sub-rule (1), the absentee explains the reasons of his absence to the shop-keeper, or employer, as the case may be, the latter may, if the explanation is found satisfactory, regularise the period of unauthorised absence by grant of such leave as may be due to the person employed, and treat the remaining period of absence, if any, as absence without wages.