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[Cites 0, Cited by 8] [Section 25N(1)] [Section 25N] [Entire Act]

Union of India - Subsection

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

(a)the workman has been given three months 'notice in writing indicating the reasons for retrenchment and the period of notice has expired, or the workman has been paid in lieu of such notice, wages for the period of the notice; and