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[Cites 0, Cited by 0] [Section 25FFF(1)] [Section 25FFF] [Entire Act]

Union of India - Subsection

Section 25FFF(1)(a) in The Industrial Disputes Act, 1947

(a)the employer provides the workman with alternative employment with effect from the date of closure at the same remuneration as he was entitled to receive, and on the same terms and conditions of service as were applicable to him, immediately before the closure;