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Bom. HC: Suspended Employee Entitled to Subsistence Allowance Without Marking Daily Attendance - (08 Jan 2024)

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Bombay High Court has held that an employee who has been suspended from work is entitled to receive subsistence allowance without the imposition of the condition that he has to mark his daily attendance at the workplace.

Tags : BOMBAY HIGH COURT   SUBSISTENCE ALLOWANCE   DAILY ATTENDANCE  

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