Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(3) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

(3)If on the conclusion of the domestic enquiry, the workman has not been found guilty of the charges levelled against him, he shall be deemed to have been on leave with wages during such period.