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[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(12)(b) in Bombay Industrial Relations Act, 1946

(b)a person who has been [dismissed, discharged or retrenched from employment or whose services have been terminated] on account of any dispute relating to a change in respect of which a notice is given or an application made under section 42 whether before or after [dismissal, discharge, retrenchment or, as the case may be, termination from employment,]