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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(11) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962 (11)'leave' means the period of absence from duty with wages to which an employee is entitled under Chapter III of this Act;
