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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(1)(a) in THE INDUSTRIAL RELATIONS CODE, 2020

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