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Industrial Disputes Act, 1947 Bare Act |
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Industrial Disputes Act, 1947 Bare Act |
| 25H. RE-EMPLOYMENT OF RETRENCHED WORKMEN. - Where any workmen are retrenched, and the employer proposes to take into his employment any persons, he shall, in such manner as may be prescribed, give an opportunity to the retrenched workmen who are citizens of India to offer themselves for re-employment, and such retrenched workmen who offer themselves for re-employment shall have preference over other persons. |
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