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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(a) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

(a)"Factory" means and includes any premises as defined in the Factories Act, 1948 (Central Act 63 of 1948) with the precincts thereof, in any part of which a manufacturing process connected with processing of oil palm fruits and products;