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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Puducherry - Subsection

Section 11(1)(a) in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986

(a)the Government or the Corporation shall not be liable to any person who has become an employee of the Corporation under this sub-section for payment of any gratuity or any arrears of wages for the period commencing from the day on which the textile undertaking in which he was employed was closed and ending on the day on which he becomes an employee of the Corporation, irrespective of whether such closure was in accordance with the provisions of the Industrial Disputes Act, 1947 (Central Act 14 of 1947) or not,