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[Cites 0, Cited by 7] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(f) in The Industries (Development And Regulation) Act, 1951

(f)"owner ", in relation to an industrial undertaking, means the person who, or the authority which, has the ultimate control over the affairs of the undertaking, and, where the said affairs are entrusted to a manager, managing director or managing agent, such manager, managing director or managing agent shall be deemed to be the owner of the undertaking;