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[Cites 0, Cited by 0] [Section 25FFF(1)] [Section 25FFF] [Entire Act]

Union of India - Subsection

Section 25FFF(1)(c) in The Industrial Disputes Act, 1947

(c)the employer is, under the terms of such alternative employment 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 such alternative employment.