Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(1)(c) in The Territorial Army Act, 1948

(c)requiring him to pay to such person by way of compensation for failure or inability to re- employ a sum not exceeding an amount equal to six months' remuneration at the rate at which his last remuneration was payable to him by the employer.