Section 11(4) in Caltex [Acquisition of Shares of Caltex Oil Refining (India) Limited And of the Undertakings in India of Caltex (India) Limited] Act, 1977
(4)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (14 of 1947.), the Payment of Gratuity Act, 1972 (39 of 1972.), or in any other law for the time being in force, the transfer of the services of any officer or other employee under sub-section (1) shall not entitle any such officer or other employee to any compensation or gratuity under those Acts or such other law, and no such claim shall be entertained by any court, tribunal or other authority.
