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 28] [Entire Act] State of Uttar Pradesh - Subsection Section 28(1) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962 (1)No employer shall discharge or remove from service any woman employee on account of, or during the period of, absence from duty allowed to her under Section 26.
