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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1)(b) in Kerala Payment of Subsistence Allowance Act, 1972

(b)where the period of suspension exceeds one hundred and eighty days, the amount of subsistence allowance shall, for the period exceeding one hundred and eighty days, be equal to the wages,