Section 25L — Definitions.- For the purposes of this Chapter,- (a) “industrial establishment” means- (i) a factory as defined in claus

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 Labour 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 per cent 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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