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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2)(b) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971

(b)[ Where under any law, award, agreement, contract of service or otherwise, the salary, wages, leave salary, bonus, pension, gratuity, provident fund, or other payment referred to in clause (a) becomes payable to the person mentioned in that clause after a specified period of service rendered by such person in connection with the acquired property and where the acquired property vests in the Government under sub-section (1) of section 3 before the expiry of the said specified period, the fleet operator shall be liable to pay in respect of such salary, wages, leave salary, bonus, pension, gratuity, provident fund or other payment, an amount equal to the amount which bears to the full salary, wages, leave salary, bonus, pension, gratuity, provident fund or other payment payable after the expiry of the said specified period, the same proportion as the period up to the notified date bears to the whole of the said specified period.] [Added by section 3 of the Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Amendment Act, 1972 (Tamil Nadu Act 30 of 1972), which was deemed to have come into force on the 7th December 1971.]