Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

(2)The casual and sickness leave shall not be carried over to next year nor shall the workman be entitled to wages in lieu of unavailed casual leave/sickness leave.