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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(1)(a) in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965

(a)any worker drawing wages exceeding five hundred rupees per mensem and employed mainly in the managerial, administrative or supervisory capacity;