Section 12(3)(a) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

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State of Uttar Pradesh - Subsection

Section 12(3)(a) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(a)Deductions may be made under clause (b) of sub-rule (1) only on account of the absence of an employee from the place or places where, by the terms of his employment he is required to work, such absence being for the whole or any part of the period during which he is so required to work.

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State of Uttar Pradesh - Subsection

Section 12(3)(a) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963