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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3)(c) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

(c)“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;