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[Cites 0, Cited by 1] [Section 6N] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6N(a) in U.P. Industrial Disputes Act, 1947

(a)the workman has been given one month's notice in writing indicating the reasons for retrenchment and the period of notice has expired or the workman has been paid in lieu of such notice wages for the period of the notice;