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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(6) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(6)In computing the period of continuous employment of an employee within the meaning of sub-section (1) or (2), the period during which he has been on leave under this section shall be included.