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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(3) in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967

(3)In cases where the pay of an employee is fixed at the maximum of the new scale and the increase in emoluments is not enough to absorb the entire amount of the said interim relief the difference will continue to be paid to such employees as additional dearness allowance.