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

State of Telangana - Subsection

Section 2(1)(v) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(v)'Closed Industrial Establishment' means an establishment wherein cessation or suspension of operation by way of lockout or otherwise, other than an authorised closure under section 25-O of the Industrial Disputes Act, 1947, (Central Act 14 of 1947). continues for a period of sixty days, and includes lockout continued despite prohibitory orders: