Section 6W(8) in U.P. Industrial Disputes Act, 1947
(8)Where an undertaking is permitted to be closed down under subsection (2) or where permission for closure is deemed to be granted under subsection (3), every workman who is employed in that undertaking immediately before the date of application for permission under this section, shall be entitled to receive compensation which shall be equivalent to fifteen day's average-pay for every completed year of continuous service or any part thereof in excess of six months.]
