Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(d) in Public Moneys (Recovery of Dues) Act, 1965

(d)'industrial undertaking' includes any undertaking for the manufacture, preservation or processing of goods or mining or the hotel industry or the transport of passengers or goods or the generation or distribution of electricity or any other form of power, or for the development of any contiguous area of land as an industrial estate: