29. APPLICATION OF CHAPTER. - (1) The provisions of this chapter shall not operate to the prejudice of any rights to which a worker may be entitled under any other law or under other terms of any award, agreement, or contract of service :

Provided that where such award, agreement or contract of service provides for a longer leave with wages than provided in this chapter the worker shall be entitled only to such longer leave.

Explanation : For the purpose of this chapter leave shall not, except as provided in Sec. 30, include weekly holidays or holidays for festivals or other similar occasions.