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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(4)(a) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986

(a)Every person whose services stand terminated under sub-clause (i) of clause (a) of sub-section (3) shall be entitled to-
(i)payment of gratuity and of compensation for retrenchment or closure in accordance with the provisions of the Payment of Gratuity Act, 1972 (39 of 1972) and the Industrial Disputes Act, 1947 (14 of 1947), if he is a workman within the meaning of the latter Act, and
(ii)payment of gratuity if he is not such workman :