Section 18(4A) in The Kerala Shops and Commercial Establishments Act, 1960
(4A)[. In directing the payment of compensation under sub-section (3) or sub-section (4), the appellate authority may include as part of the compensation the wages of the employee for the period he was kept out of employment.] [Inserted by Kerala Shops and Commercial Establishments (Amendment) Act, 1969 (34 of 1979)]
