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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980

(2)In case where an employee is held up at the maximum after completing the time scale, selection grade or extended scale as the case may be on or after the first day of January, 1978, he shall be allowed ex-gratia biennial increments, unless it is withheld, not exceeding five such increments, at the rate of last increment in the relevant scale subject to the condition that in no case the pay shall exceed two thousand and four hundred rupees.