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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1)(iii) in Occupational Safety, Health and Working Conditions Code, 2020

(iii)any period of layoff, maternity leave or annual leave availed by such worker in such calendar year shall be counted for calculating the period of one hundred and eighty days or more under clause (i), but he shall not earn leave for the period so counted;