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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(2)(a) in THE INDUSTRIAL RELATIONS CODE, 2020

(a)the contribution of the employer of an industrial establishment an amount equal to fifteen days wages last drawn by the worker immediately before the retrenchment, or such other number of days as may be notified by the Central Government, for every retrenched worker in case of retrenchment only;