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

State of Uttar Pradesh - Subsection

Section 2(1)(e) in THE UTTAR PRADESH SPECIAL SECURITY FORCE ACT, 2020

(e)"industrial undertaking" means any undertaking as notified by the State Government pertaining to a scheduled industry as defined in clause (i) of section 3 of the Industries (Development and Regulation)Act,1951 and includes an undertaking engaged in any other industry, or in any trade, business or service which may be regulated by Parliament or State Legislature by law;