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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in Karnataka Payment of Subsistence Allowance Act, 1988

(2)An employee shall not be entitled to receive any subsistence allowance if he accepts any other employment during the period of his suspension in any establishment other than the establishment where he had been working immediately before his suspension.