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Union of India - Section

Section 72 in THE INDUSTRIAL RELATIONS CODE, 2020

72. Reemployment of retrenched worker.

- Where any worker is retrenched and the employer proposes to take into his employment any person within one year of such retrenchment, he shall, in such manner as may be prescribed, give an opportunity to the retrenched workers who are citizens of India to offer themselves for re-employment and such retrenched workers who offer themselves for re-employment shall have preference over other persons.