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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(5)(b) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986

(b)such person is entitled to any arrears of salary or wages or any payment for any leave not availed of or other payment not being payment by way of gratuity or compensation for retrenchment,