Section 8 in Industrial Disputes (Rajasthan Amendment) Act, 2014
8. Amendment of Section 25-N, Central Act No. 14 of 1947.
- In Section 25-N of the principal Act, -(a)in clause (a) of sub-section (1), the existing expression ", or the workman has been paid in lieu of such notice, wages for the period of the notice" shall be deleted; and(b)in sub-section (9), after the existing expression "six months" and before the existing punctuation mark appearing at the end, the expression "and an amount equivalent to his three months average pay" shall be inserted.
