Section 2 in THE CENTRAL INDUSTRIAL SECURITY FORCE (AMENDMENT) ACT, 2009
2. Amendment of section 2. -
In the Central Industrial Security Force Act, 1968 (hereinafter referred to as the principal Act), in section 2,-(a)after clause (ca), the following clause shall be inserted, namely:-(cb)"joint venture" means a venture jointly undertaken by the Central Government or State Government with private industrial undertaking;(b)after clause (g), the following clause shall be inserted, namely:-(ga)"private industrial undertaking" means an industry owned, controlled or managed by a person other than the Central or State Government or any industrial undertaking in public sector;'.
