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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Uttar Pradesh - Subsection

Section 63(c) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015

(c)In computing admissible time of assuming the charge of work, that day when the employee was relieved from his previous post in the afternoon, shall be excluded, but the public holiday coming just next to relieving day shall be included in the time of assuming the charge of work.