Section 2(1)(a) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

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Union of India - Subsection

Section 2(1)(a) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

(a)“appropriate Government” means,—

(i)in relation to— (1) any establishment pertaining to any industry carried on by or under the authority of the Central Government or pertaining to any such controlled industry as may be specified in this behalf by the Central Government; or

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Union of India - Subsection

Section 2(1)(a) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979