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 63] [Entire Act] State of Uttar Pradesh - Subsection Section 63(a) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015 (a)When there be no change in the head quarter of the employee, then no time to assume the charge of work shall be given to him.
