Section 18(1)(b) in Code on Wages, 2019

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

(b)any loss of wages to an employee, for a good and sufficient cause, resulting from -

(i)the withholding of increment or promotion, including the stoppage of an increment; or

(ii)the reduction to a lower post or time-scale; or

(iii)the suspension,

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