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 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(d) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963 (d)Every application for earned leave and the orders of the employer passed thereon shall be retained by the employer for a period of not less than three years.
