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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(3)(g) in Tamil Nadu Payment of Subsistence Allowance Act, 1981

(g)"suspension" means an interim decision of an employer as a result of which an employee is debarred temporarily from attending to his office and performing his functions in the establishment on the ground that -