(4)It applies in the first instance to the payment of wages to persons employed in any [factory, to persons] [ Substituted by Act 38 of 1982, Section 3, for " factory and to persons" (w.e.f. 15.10.1982).] employed (otherwise than in a factory) upon any railway by a railway administration or, either directly or through a sub-contractor, by a person fulfilling a contract with a railway administration, [and to persons employed in an industrial or other establishment specified in sub-clauses (a) to (g) of clause (ii) of section 2] [ Inserted by Act 38 of 1982, Section 3 (w.e.f. 15.10.1982).].
