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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(d) in The West Bengal Payment Of Subsistence Allowance Act, 1969

(d)"period of suspension", in a case where express permission of the authority under sub-section (1) of section 33 of the Industrial Disputes Act, 1947, is necessary before the employment of an employee can be validly terminated, includes the period until such permission is obtained and termination of service is effected;