Section 25J(2) in The Industrial Disputes Act, 1947
(2)For the removal of doubts, it is hereby declared that nothing contained in this Chapter shall be deemed to affect the provisions of any other law for the time being in force in any State insofar as that law provides for the settlement of industrial disputes, but the rights and liabilities of employers and workmen insofar as they relate to lay-off and retrenchment shall be determined in accordance with the provisions of this Chapter.[CHAPTER V-B ] [ Chap. V-B added by Act 32 of 1976, S.3 (w.e.f. 5.3.1976).] Special Provisions Relating To Lay-Off, Retrenchment And Closure In Certain Establishments
