Section 2(3)(a) in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981
(a)a factory as defined in clause (m) of section 2 of the Factories Act, 1948 (Central Act LXIII of 1948) or any place which is deemed to be a factory under sub-section (2) of section 85 of that Act; or