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

State of Punjab - Subsection

Section 6(1)(i) in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980

(i)Where the revised pay is fixed at the minimum of the time scale and on such fixation the revised pay exceeds the existing emoluments by more than rupees seventy-five the next increment shall be granted on the date it falls due in the revised scale.