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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2) in The Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963

(2)Where an employee works on any holiday allowed under section 3 or 3A, he shall, at his option, be entitled to,—
(a)twice the wages; or
(b)wages for such day and to avail himself of a substituted holiday with wages on any other day.