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Citedby 3 docs
M/S Dhanalakshmi Mills Ltd vs The Presiding Officer on 12 July, 2011
Simpson And Co. Limited vs Joint Commissioner Of Labour And ... on 7 January, 1977
The Management Of vs A.M.Sekar on 6 June, 2011

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[Section 25N] [Complete Act]
Central Government Act
Section 25N(7) in The Industrial Disputes Act, 1947
(7) Where no application for permission under sub- section (1) is made, or where the permission for any retrenchment has been refused, such retrenchment shall be deemed to be illegal from the date on which the notice of retrenchment was given to the workman and the workman shall be entitled to all the benefits under any law for the time being in force as if no notice had been given to him.