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Ker. HC: Daily Wage Employee Entitled to Subsistence Allowance During Suspension - (05 Sep 2023)

LABOUR AND INDUSTRIAL

Kerala High Court while observing that a daily wage driver is an employee under Section 2(a) of the Kerala Payment of Subsistence Allowance Act, 1972, has held that he is entitled to subsistence allowance during suspension.

Tags : KERALA HIGH COURT   SUBSISTENCE ALLOWANCE   DAILY WAGE   SUSPENSION  

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