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 102] [Entire Act] State of Uttar Pradesh - Subsection Section 102(b) in The U.P. Factories Rules, 1950 (b)The leave with wages register shall be preserved for a period of three years after the last entry in it and shall be produced before the Inspector on demand.
