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[Cites 0, Cited by 6] [Section 10A(1)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(1)(b) in The Industrial Employment (Standing Orders) Act, 1946

(b)at the rate of seventy-five per cent. of such wages for the remaining period of suspension if the delay in the completion of disciplinary proceedings against such workman is not directly attributable to the conduct of such workman.