LexSection 29 — Power to terminate contract of employment.
The Richardson and Cruddas Limited (Acquisition and Transfer of Undertaking) Act, 1972
If the Custodian is of opinion that any contract of employment entered into by or on behalf of the old company at any time before the appointed day is unduly onerous, he may, by giving to the employee one months notice in writing or the salary or wages for one month in lieu thereof, terminate such contract of employment.Open in Lexace · Ask the AI about this section