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 16] [Entire Act] State of Uttar Pradesh - Subsection Section 16(3) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963 (3)The amount payable to a woman employee at maternity benefit in accordance with the foregoing rules shall for the purpose of its recovery be deemed to be part of her wages.
