Section 25A(2) in The Industrial Disputes Act, 1947
(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.[Explanation. -In this section and in sections 25-C, 25-D and 25-E, "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 Labour Act, 1951 (69 of 1951).][25-B. Definition of continuous service. [ Substituted by Act 36 of 1964, Section 3, for Section 25-B (w.e.f. 19.12.1964).]- For the purposes of this Chapter,-
