Section 2(9) in The Bombay Shops and Establishments Act, 1948
(9)"Factory" means any premises which is a factory within the meaning of [clause (m) of Section 2 of the Factories Act, 1948. (LXIII of 1948) or which is deemed to be a factory Section 85 of the said Act] [This portion was substituted for the words beginning with the words, brackets and letter 'clause (j) and ending with the words 'the said Act' by Bombay 17 of 1949, section (2).];
