Section 2 in Industrial Disputes (Rajasthan Amendment) Act, 2014
2. Amendment of Section 2, Central Act No. 14 of 1947.
- In the Industrial Disputes Act, 1947 (Central Act No. 14 of 1947), in its application to the State of Rajasthan, hereinafter referred to as the principal Act, in Section 2, -(a)the existing sub-clause (iii) of clause (g) shall be deleted; and(b)in clause (s), the existing expression "by an employer or by a contractor in relation to the execution of his contract with such employer" shall be deleted.
