Section 25H — Re-employment of retrenched workmen.- Where any workmen are retrenched and the employer proposes to take into his employ

Re-employment of retrenched workmen.- Where any workmen are retrenched and the employer proposes to take into his employ any persons, he shall, in such manner as may be prescribed, give an opportunity 2[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. 25I. [Recovery of moneys due from employers under this Chapter.- Repealed by the Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 section 19 w.e.f. 10-3-1957.

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