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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

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

(3)Where any employee has been placed under suspension before the commencement of this Act and such suspension is in force at such commencement, he shall be deemed to have been placed under suspension on the date of such commencement.