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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(2) in The Bihar Industrial Disputes Rules, 1961

(2)A workmen shall be deemed to have completed a period of one year's continuous service in an industrial establishment notwithstanding any interruption in service during that year brought about due to sickness, accident or authorised leave, or a lockout or strike which is not illegal or irregular, or by intermittent periods of involuntary unemployment.