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 53] [Entire Act] State of Uttar Pradesh - Subsection Section 53(ii) in The U.P. Co-operative Societies Employees Service Regulations, 1975 (ii)No pay and allowance shall be admissible during the period of extraordinary leave and the period spent on such leave shall not count for increment.
