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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(3) in The Bombay Shops and Establishments Act, 1948

(3)No deduction shall be made from the wages of an employee in a theatre or other place of public amusement or entertainment on account of any holiday given to him under sub-section (1). If an employee is employed on a daily wage, he shall nonetheless be paid his daily wage for the holiday given to him.