Section 2(2) in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
(2)"continuous service" means uninterrupted service rendered by an employee before or after the application of this Act to the establishment in which the employee is employed.Explanation: - For the purpose of determination of continuous service, the period of absence of the employee on account of sickness, accident, leave, lay off, strike or a lock out or cessation of work not due to any fault of the employee concerned, shall be included;
