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State of Uttar Pradesh - Section

Section 12 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

12. Wages for holidays and leave.

- For every holiday, and for each day for leave allowed under this Act, the employees shall be entitled to wages at a rate not less than that rate to which the employee was entitled for the day immediately preceding the holiday or the day of leave availed by him, anything to the contrary contained in any other law, contract, custom or usage notwithstanding.