Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act] State of Uttar Pradesh - Subsection Section 78(2)(b) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975 (b)Where the wage period is one week or more the contractor shall issue wage slips in Form XIX to the workmen at least a day prior to the disbursement of wages.