Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

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

(d)"controlled industry" means any industry the control of which by the Union has been declared by any Central Act to be expedient in the public interest;