Section 25K(1) in The Industrial Disputes Act, 1947
(1)The provisions of this Chapter shall apply to an industrial establishment (not being an establishment of a seasonal character or in which work is performed only intermittently) in which not less than [one hundred] [ Substituted by Act 46 of 1982, Section 12, for " three hundred" (w.e.f. 21.8.1984).] workmen were employed on an average per working day for the preceding twelve months.
