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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(5)(b) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986

(b)such person is entitled to any arrears of salary or wages or any payment for any leave not availed of or other payment not being payment by way of gratuity or compensation for retrenchment,