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

State of Haryana - Subsection

Section 2(n) in Haryana State Industrial Security Force Act, 2003

(n)"scheduled industry" means any industry engaged in the manufacture or production of the articles mentioned in the First Schedule to the Industries Development and Regulation Act, 1951 (Central Act 65 of 1951);