Section 12(4)(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(4)(a) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986

(a)Every person whose services stand terminated sub-clause (i) of clause (a) of sub-section (3) shall be entitled to -

(i)payment of gratuity and of compensation for retrenchment or closure in accordance with the provisions of the Payment of Gratuity Act, 1972 and the Industrial Disputes Act, 1947 if he is a workman within the meaning of the latter Act and

(ii)payment of gratuity if he is not such a workman:

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State of Maharashtra - Subsection

Section 12(4)(a) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986