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[Cites 0, Cited by 10] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Industrial Employment (Standing Orders) Act, 1946

(b)“appropriate Government” means in respect of industrial establishments under the control of the Central Government or a Railway administration or in a major port, mine or oil-field, the Central Government, and in all other cases, the State Government: