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2. Amendment of section 2.- In section 2 of the Beedi and Cigar Workers (Conditions of Employment) Act, 1966 (32 of 1966) (hereinafter referred to as the principal Act),- (a) in clause (f),- (i) in the opening paragraph, after the word "establishment", the words "or go down" shall be inserted; (ii) in sub-clause (ii) after the words "or contractor", the words "or both" shall be inserted; (b) after clause (h), the following clause shall be inserted, namely:- „(hh) "godown" means any warehouse or other place, by whatever name called, used for the storage of- (i)any article or substance required for any manufacturing process; or (ii) beedi or cigar or both;‟; (c)in clause (i), the words "and includes a go down attached thereto" shall be added at the end.    |
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