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[Section 135B] [Complete Act]
Central Government Act
Section 135B(2) in The Representation Of The People Act, 1951.
(2) No deduction or abatement of the wages of any such person shall be made on account of a holiday having been granted in accordance with sub- section (1) and if such person is employed on the basis that he would not ordinarily receive wages for such a day, he shall nonetheless be paid for such day the wages he would have drawn had not a holiday been granted to him on that day.