Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Punjab - Subsection Section 18(3) in The Industrial Employment (Standing Orders) Punjab Rules, 1978 (3)The lay-off compensation in this behalf shall be paid in accordance with the provisions of the Industrial Disputes Act, 1947 and the rules made thereunder.
