Section 2(e) in The Orissa Industrial Establishments (National and Festival) Holidays Act, 1969
(e)"industrial establishment" means-(i)any establishment as defined in Clause (8) of Section 2 of the Orissa Shops and Commercial Establishment Act, 1956 (Orissa Act 30 of 1956);(ii)any factory as defined in Clause (m) of Section 2 of the Factories Act, 1948 (63 of 1948) or any place which is deemed to be a factory under Section 85 of that Act;(iii)any plantation as defined in Clause (f) of Section 2 of the Plantations Labour Act, 1956 (61 of 1956) ; and(iv)any other establishment which the State Government may, by notification, declare to be an industrial establishment for the purpose of this Act;
