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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(a) in THE INDUSTRIAL RELATIONS CODE, 2020

(a)the worker has been given one month's notice in writing indicating the reasons for retrenchment and the period of notice has expired, or the worker has been paid in lieu of such notice, wages for the period of the notice;