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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(i) in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980

(i)Where a single existing scale has been replaced by a single revised scale, the pay in the revised scale in which an employee is placed shall be fixed at the stage next above the existing emoluments on the appointed day. In case the benefit to accruing is less than the amount equal to the rate of increment at the relevant stage in the revised scale, the employee may be granted another increment in the revised scale of pay.