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 5] [Entire Act] State of Uttar Pradesh - Section Section 5 in U.P. Industrial Peace Timely Payment of Wages Act, 1978 (5)The liability of the occupier towards each workman in respect of payment of wages, shall to the extent of the amount paid to such workman under this section stand discharged.
