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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(c) in Nagpur rules Relating to the Election of Councillors

(c)A soap-house, soap factory, where soap is made with or without chemical process, oil boiling house, dyeing house for dyeing cloth, yarn in indigo or other colours with or without boiling process, rubber industry or rubber balloon factory, hair dressing saloon or barber's shop, spinning of cotton, flour mills worked by oil engine or electric power or by any other process, rice and dal mills, saw mills, factories for extracting oils, etc. from orange covers or fruit juice factories, cold storages, tannery or tanning, pressing or packing hides or skins, whether raw or dried, burad manufactory, match factory, fire works, glass works, welding works, and manufactory electro plating works, plastic works, bidi works, laundries, iron works, lathe works, furniture works or utensil works, cutting fodder by machine operated on electricity or oil engines, celluloid works, motor workshops, rickshaw workshops, or vegetable and fruit stores.