Section 11(4) in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986
(4)(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 as per the provisions of the Payment of Gratuity Act, 1972 and compensation for retrenchment or closure, as the case may be, if he is a workman within the meaning of the Industrial Disputes Act, 1947 in accordance with the provisions of that Act; and(ii)payment of gratuity if he is not such workman:Provided that no person whose services are terminated on his superannuation on or before the designated date, shall be entitled to payment of compensation for retrenchment.(b)Notwithstanding that the liability for payment of gratuity and compensation for retrenchment under clause (a) is that of the owner, such liability shall be discharged by the Government or the Corporation, according to the order of priorities mentioned in the Second Schedule and on discharge of such liability by the Government or the Corporation, the owner shall stand discharged to the extent of the liability so discharged.
