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] [Entire Act] State of Uttar Pradesh - Section Section 56 in The U.P. Co-operative Societies Employees Service Regulations, 1975 56. [ Maternity leave. [Substituted by Notification No. 4738/12-C-2-151 (5)-83, dated 13-12-1993.] - A female employee shall be entitled to maternity leave as per relevant Rules and procedure applicable to State Government Employees from time to time.]
