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[Cites 0, Cited by 5] [Section 25N] [Entire Act]

Union of India - Subsection

Section 25N(9) in The Industrial Disputes Act, 1947

(9)Where permission for retrenchment has been granted under sub-section (3) or where permission for retrenchment is deemed to be granted under sub-section (4), every workman who is employed in that establishment immediately before the date of application for permission under this section shall be entitled to receive, at the time of retrenchment, compensation which shall be equivalent to fifteen days 'average pay for every completed year or continuous service or any part thereof in excess of six months. ]
Gujarat.- In the principal Act, in section 25N, -(i) in sub-section (1), in clause (a), the words "or the workman has been paid in lieu of such notice, wages for the period of the notice" shall be deleted;(ii) in sub-section (9), the words "and an amount equivalent to his last three months average pay" shall be added at the end.[Gujarat Act No. 1 of 2021].