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 Document Options Get in PDF Print it! [Cites 0, Cited by 22] [Section 3] [Entire Act] Union of India - Subsection Section 3(d) in The Industries (Development And Regulation) Act, 1951 (d)"industrial undertaking "means any undertaking pertaining to a scheduled industry carried on in one or more factories by any person or authority including Government;
