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[Cites 0, Cited by 0] [Section 6N] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6N(b) in U.P. Industrial Disputes Act, 1947

(b)the workman has been paid, at the time of retrenchment, compensation which shall be equivalent to fifteen days' average pay for every completed year of service or any part thereof in excess of six months; and