Section 11(3) in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
(3)In case the Government or the Board, as the case may be, retrench any such employee within a period of one year from the vesting date, the amount payable to such an employee on retrenchment shall be deducted from the amount payable by the Government to the licensee.
