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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(4)(b) in The Maharashtra Essential Services Maintenance Act, 2011.

(b)a workman whose laying off is illegal under clause (a) shall be entitled to all the benefits under any law for the time being in force as if he had not been laid-off.