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] [Entire Act] State of Uttar Pradesh - Section Section 25 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962 25. [ [Substituted by U.P. Act No. 29 of 2018, dated 3.5.2018.] In case of pregnancy a woman employee shall be entitled to maternity benefit and maternity leave under. The Maternity Benefit Act, 1961.]
