Section 12(3)(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(3)(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 every person employed by the proprietor before the appointed day shall stand terminated-

(i)on the designated date if such person is not employed before that date by the Corporation under sub-section (1) or (2), and

(ii)on the date of his appointment if such person is employed before the designated date by the Corporation under sub-section (1) or (2).