Section 9 in Industrial Disputes (Rajasthan Amendment) Act, 2014
9. Amendment of Section 25-O, Central Act No. 14 of 1947.
- In sub-section (8) of Section 25-O of the principal Act, 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.
