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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Puducherry - Subsection

Section 11(4)(a) in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986

(a)Every person whose services stand terminated under sub-clause (i) of clause (a) of sub-section (3) shall be entitled to -
(i)payment of gratuity as per the provisions of the Payment of Gratuity Act, 1972 and compensation for retrenchment or closure, as the case may be, if he is a workman within the meaning of the Industrial Disputes Act, 1947 in accordance with the provisions of that Act; and
(ii)payment of gratuity if he is not such workman: