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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Goa - Subsection

Section 41(c) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(c)the new employer is under the terms of such transfer or otherwise, legally liable to pay to the employee in the event of termination of his services, gratuity on the basis that his employment has been continuous and has not been interrupted by the transfer.