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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(4)(i) in The M.P. Industrial Employment (Standing Orders) Rules, 1963

(i)The order of suspension shall be in writing and may take effect immediately on communication thereof to the employee. If no action is taken within a period of six months then the amount of wages for the period of suspension shall be payable in full.