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

State of Odisha - Subsection

Section 5(2) in The Orissa Industrial Establishments (National and Festival) Holidays Act, 1969

(2)Where an employee works on any holiday allowed under Section 3, 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 within six months from the holiday, on which he so works.