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 20(2)] [Section 20] [Entire Act] State of Uttar Pradesh - Subsection Section 20(2)(g) in The U.P. Industrial Employment Model Standing Orders, 1991 (g)habitual late attendance or absence from duty without leave or without sufficient cause on three occasions in one month;