Industrial Disputes Act, 1947

25A. Application of sections 25C to 25E

(1) Sections 25C to 25E inclusive ¹²⁵[shall not apply to Industrial Establishments to which Chapter VB applies, or]-

(a) to industrial establishments in which less than fifty workmen on an average per working day have been employed in the preceding calendar month; or

(b) to industrial establishments which are of a seasonal character or in which work is performed only intermittently.

(2) If a question arises whether an industrial establishment is of a seasonal character or whether work is performed therein only intermittently, the decision of the appropriate government thereon shall be final.

¹²⁶ [Explanation: In this section and in sections 25C, 25D and 25E, "industrial establishment" means-

(i) a factory as defined in clause (m) of section 2 of the Factories Act, 1948 (63 of 1948); or

(ii) a mine as defined in clause (j) of section 2 of the Mines Act, 1952 (35 of 1952); or

(iii) a plantation as defined in clause (f) of section 2 of the Plantations Labor Act, 1951 (69 of 1951)]

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