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AP HC: Shutdown of Specific Unit Constitutes Closure, Workers Entitled to Compensation under S.25FFF - (29 Oct 2025)

LABOUR AND INDUSTRIAL

Andhra Pradesh High Court ruled that shutting down a part of an industrial unit with functional integration with other units amounts to a closure. Consequently, the workmen of that unit are entitled to compensation under Section 25FFF of the Industrial Disputes Act.

Tags : INDUSTRIAL DISPUTES ACT   COMPENSATION   WORKERS  

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