Section 64(b) in The M.P. Reorganisation Act, 2000
(b)the employer in relation to the body corporate, the co-operative society or the undertaking where the workman is transferred or re-employed is, by agreement or otherwise, legally liable to pay to the workman, in the event of this retrenchment, compensation under Section 25-F, Section 25-FF or Section 25-FFF of the Industrial Disputes Act, 1947 (14 of 1947) on the basis that his service has been continuous and has not been interrupted by the transfer or re-employment.
