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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(3) in Rajasthan Muslim Wakf Regulations, 1964

(3)During suspension, an employee shall be entitled to a subsistence allowance at one-half of the average monthly pay earned by him during the twelve months immediately preceding the month in which he was suspended.