Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25P] [Entire Act] Union of India - Subsection Section 25P(a) in The Industrial Disputes Act, 1947 (a)that such undertaking was closed down otherwise than on account of unavoidable circumstances beyond the control of the employer;
