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[Cites 0, Cited by 18] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2) in The Employee's Compensation Act, 1923

(2)The exercise and performance of the powers and duties of a local authority or of any department acting on behalf of the Government shall, for the purposes of this Act, unless a contrary intention appears, be deemed to be the trade or business of such authority or department.