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

State of Kerala - Subsection

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

(a)where the period of suspension exceeds ninety days the amount of subsistence allowance shall, for the period exceeding ninety days, be seventy-five per cent of the wages; and