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 11] [Entire Act] State of Uttar Pradesh - Subsection Section 11(3) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962 (3)On an employee receiving the said amount, the earned leave to his credit shall be reduced by the number of days in respect of which such amount is received.
