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[Cites 0, Cited by 60] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(a) in The Contract Labour (Regulation and Abolition) Act, 1970

(a)"appropriate Government" means,—
(i)in relation to an establishment in respect of which the appropriate Government under the Industrial Disputes Act, 1947 (14 of 1947), is the Central Government, the Central Government;
(ii)in relation to any other establishment, the Government of the State in which that other establishment is situated;