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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(d) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.

(d)he has been on any-authorised leave including weekly or other declared holiday, sick leave or permissible casual or optional leave;