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 58] [Entire Act] State of Uttar Pradesh - Subsection Section 58(ii) in The U.P. Co-operative Societies Employees Service Regulations, 1975 (ii)In case of maternity leave or medical leave proper medical certificate shall be called for before grant of such leave:
