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Union of India - Section

Section 71 in THE INDUSTRIAL RELATIONS CODE, 2020

71. Procedure for retrenchment.

- Where any worker in an industrial establishment who is a citizen of India, is to be retrenched and he belongs to a particular category of workers in that establishment, then, in the absence of any agreement between the employer and the worker in this behalf, the employer shall ordinarily retrench the worker who was the last person to be employed in that category, unless for reasons to be recorded the employer retrenches any other worker.