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

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State of Uttar Pradesh - Subsection

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

(b)The amount of such deductions for absence from duty shall, in no case, bear to the wages payable to the employee in respect of the wage period for which the deduction is made, a larger proportion than the period for which he has absent bears to the total period, within such wage period, during which by the terms of his employment, he was required to work:

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State of Uttar Pradesh - Subsection

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