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[Cites 0, Cited by 0] [Section 10A(1)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(1)(a) in The Industrial Employment (Standing Orders) Act, 1946

(a)at the rate of fifty per cent. of the wages which the workman was entitled to immediately preceding the date of such suspension, for the first ninety days of suspension; and