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 14] [Entire Act] State of Uttar Pradesh - Subsection Section 14(2) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962 (2)The wages for the period of sickness leave shall be payable to the employee along with his wages for the first wage period after he resumes duty.
