Section 12(5)(a) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986

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State of Maharashtra - Subsection

Section 12(5)(a) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986

(a)the services of any person employed before the appointed day in the undertaking are terminated-

(i)under the terms of any contract or service or otherwise, or

(ii)under sub-section (3), and