Section 42(1)(b) in U.P. Industrial Disputes Rules, 1957

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(1)(b) in U.P. Industrial Disputes Rules, 1957

(b)where no notice is given to the workman, and he is paid one month's wages in lieu by notice, notice of retrenchment shall be sent on the same date on which wages are paid to the workman; and

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State of Uttar Pradesh - Subsection

Section 42(1)(b) in U.P. Industrial Disputes Rules, 1957