Section 2(1)(e) in The Contract Labour (Regulation and Abolition) Act, 1970

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Union of India - Subsection

Section 2(1)(e) in The Contract Labour (Regulation and Abolition) Act, 1970

(e)"establishment" means—

(i)any office or department of the Government or a local authority, or

(ii)any place where any industry, trade, business, manufacture or occupation is carried on;