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[Cites 0, Cited by 0] [Section 6O] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6O(c) in U.P. Industrial Disputes Act, 1947

(c)the employer to whom the ownership or management of the undertaking is so transferred is, under the terms of the transfer or otherwise, legally liable to pay to the workman in the event of his retrenchment, compensation on the basis that his service has been continuous and has not been interrupted by the transfer.]