Section 25L(a) in The Industrial Disputes Act, 1947
(a)"industrial establishment "means-(i)a factory as defined in clause (m) of section 2 of the Factories Act, 1948 (63 of 1948);(ii)a mine as defined in clause (j) of sub-section (1) of section 2 of the Mines Act, 1952 (35 of 1952); or(iii)a plantation as defined in clause (f) of section 2 of the Plantations Labour Act, 1951 (69 of 1951);
