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Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 7.Leave - Without prejudice to such holidays, casual leave or other kinds of leave as may be prescribed, every working journalist shall be entitled to- (a)Earned leave on full wages for not less than one-eleventh of the period spent on duty ; (b)Leave on medical certificate on one-half of the wages for not less than one-eighteenth of the period of service.    |
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