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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(a) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955

(a)wages for one month at the rate to which he was entitled immediately before his retrenchment, unless he had been given one month’s notice in writing before such retrenchment; and