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[Cites 0, Cited by 9] [Section 25K] [Entire Act]

Union of India - Subsection

Section 25K(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.[ Substituted by Act 45 of 1971, Section 4, for Explanation (w.e.f. 15.12.1971).]
[Gujarat.]- In the Industrial Disputes Act, 1947, in its application to the State of Gujarat (hereinafter referred to as "the principal Act"), in section 25K, -(i) in sub-section (1), for the words "one hundred", the words "three hundred" shall be substituted;(ii) after sub-section (1), the following sub-section shall be inserted, namely: -"(1A) Without prejudice to the provisions of sub-section (1), the State Government may, if satisfied that the maintenance of industrial peace or prevention of victimization of workmen so requires, by notification in the Official Gazette, apply the provision of this Chapter to an industrial establishment (not being an establishment of a seasonal character or in which work is performed only intermittently) in which such number of workmen which may be less than three hundred but not less than one hundred, as may be specified in the notification, were employed on an average per working day for the preceding twelve months."[Gujarat Act No. 1 of 2021].[Assam.]- In the principal Act, in section 25k, for the words "one hundred", appearing in between the words "than" and "workmen", the words "three hundred" shall be substituted.[Assam Act No. 22 of 2018.]