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Industrial Disputes Act, 1947 25L. Definitions For the purposes of this Chapter,- (a) "industrial establishment" means- (i) a factory as defined in clause (m) of section 2 of the Factories Act. 1948 (63 of 1948); (ii) a mine as defined in clause (j) of sub-section (1) 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); (b) notwithstanding anything contained in sub-clause (ii) of clause (a) of section 2, (i) in relation to any company in which not less than fifty-one percent of the paid-up share capital is held by the Central, Government, or (ii) in relation to any corporation [not being a corporation referred to in sub-clause (i) of clause (a) of section 2] established by or under any law made by Parliament, the Central Government shall be the appropriate government.    |
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