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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Goa - Subsection

Section 39(1)(c) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(c)an employee in an establishment shall be deemed to have been in continuous employment for a period of not less than six months, if he has worked for not less than one hundred and twenty days in that establishment within a period of six months immediately preceding the date of termination of the service of that employee;