(f)[ "plantation" means any plantation to which this Act, whether wholly or in part, applies and includes offices, hospitals, dispensaries, schools, and any other premises used for any purpose connected with such plantation, but does not include any factory on the premises to which the provisions of the Factories Act, 1948 (63 of 1948), apply;] [ Substituted by Act 34 of 1960, Section 3, for Clauses (f), (h) and (k) (w.e.f. 21.11.1960).]
