Section 11(3)(a) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(3)(a) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986

(a)The services of every person employed by the owner before the appointed day shall stand terminated-

(i)on the designated date if such person is not employed before that date by the Corporation under sub-section (1) or (2), and

(ii)on the date of his appointment if such person is employed before the designated date by the Corporation under sub-section (1) or (2), and