Section 42(1)(c) in U.P. Industrial Disputes Rules, 1957

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State of Uttar Pradesh - Subsection

Section 42(1)(c) in U.P. Industrial Disputes Rules, 1957

(c)where retrenchment is or is intended to be carried out under an agreement, which specifies a date for the termination of service, notice of retrenchment shall be sent on the date on which the agreement was made, if the period for the date of the agreement to the date of retrenchment is of less than one month, otherwise not less than one month before the date of retrenchment.

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State of Uttar Pradesh - Subsection

Section 42(1)(c) in U.P. Industrial Disputes Rules, 1957