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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Telangana - Subsection

Section 49(c) in Telangana Shops and Establishments Act, 1988

(c)the new employer is under the terms of such transfer or otherwise, legally liable to pay to the employee in the event of termination of his services, service compensation on the basis that his employment has been continued and has not been interrupted by the transfer.