Section 2(d) in West Bengal Workmen's House-Rent Allowance Act, 1974
(d)"industry" has the same meaning as assigned to it in clause (j) of Section 2 of the Industrial Disputes Act, 1947 (14 of 1947), but does not include a plantation as defined in clause (f) of Section 2 of the plantations Labour Act, 1951 (69 of 1951);
