Section 14 in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965
14. Rights and privileges under other laws. etc. not affected.
- Nothing contained in this Act shall affect any rights or privileges which any worker is entitled to receive under any other law, contract, custom or usage, if such rights or privileges are more favourable to him than those to which he would be entitled under this Act.
