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 10] [Section 2] [Entire Act] Union of India - Subsection Section 2(ee) in The Industrial Disputes Act, 1947 (ee)[ "controlled industry" means any industry the control of which by the Union has been declared by any Central Act to be expedient in the public interest; ] [ Inserted by Act 65 of 1951, S.32]
