Section 25FFF(2) in The Industrial Disputes Act, 1947
(2)Where any undertaking set-up for the construction of buildings, bridges, roads, canals, dams or other construction work is closed down on account of the completion of the work within two years from the date on which the undertaking had been set-up, no workman employed therein shall be entitled to any compensation under clause (b) of section 25-F, but if the construction work is not so completed within two years, he shall be entitled to notice and compensation under that section for every [completed year of continuous service or any part thereof in excess of six months.] [ Substituted by Act 36 of 1964, Section 15, for " completed year of service" (w.e.f. 19.12.1964).]
