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[Cites 0, Cited by 26] [Section 25O] [Entire Act]

Union of India - Subsection

Section 25O(8) in The Industrial Disputes Act, 1947

(8)Where an undertaking is permitted to be closed down under sub-section (2) or where permission for closure is deemed to be granted under sub-section (3), every workman who is employed in that undertaking immediately before the date of application for permission under this section, shall be entitled to receive compensation which shall be equivalent of fifteen days 'average pay for every completed year of continuous service or any part thereof in excess of six months. ]
Gujarat.- In the principal Act, in section 25-O, in sub-section (8), the words "and an amount equivalent to his last three months average pay" shall be added at the end.[Gujarat Act No. 1 of 2021].