Section 6(8) in The Industrial Disputes (Rajasthan Amendment) Act, 1984
(8)Where an undertaking is permitted to be closed down under sub-section 12) or where permission for closure is deemed to be granted under sub-section (3), every workman who is employed in that undertaking immediately before the date of application for permission under this section, shall be entitled to receive compensation which shall be equivalent to fifteen days average pay for every completed year of continuous service or any part thereof in excess of six months."
