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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(b) in Industrial Disputes (Rajasthan Amendment) Act, 2014

(b)in sub-section (9), after the existing expression "six months" and before the existing punctuation mark appearing at the end, the expression "and an amount equivalent to his three months average pay" shall be inserted.