Section 15(4) in Karnataka Shops and Commercial Establishments Act, 1961
(4)If an employee is discharged or dismissed from service during the course of the year he shall be entitled to leave with wages at the rates laid down in sub-section (1) even if he has not worked for the entire period specified in sub-section (1) [x x x] [Omitted by Act 25 of 1997 w.e.f. 12.2.1998.] entitling him to earn leave.
