Section 79(1)(ii)(c) in The Factories Act, 1948

Central Government Act

(c) the leave earned in the year prior to that in which the leave is enjoyed; shall be deemed to be days on which the worker has worked in a factory for the purpose of computation of the period of 240 days or more, but he shall not earn leave for these days. Explanation 2.-- The leave admissible under this sub- section shall be exclusive of all holidays whether occurring during or at either end of the period of leave.

1. Subs. by Act 94 of 1976, s. 31, for" agreement" (w. e. f. 26- 10- 1976 ). 2. Subs. by s. 31, ibid., for the proviso (w. e. f. 26- 10- 1976 ). 3. Subs. by s. 31, ibid., for" in any workshop" (w. e. f. 26- 10- 1976 ).