Section 2 in The Industrial Disputes (Rajasthan Amendment) Act, 1984
2. Amendment of section 25-K, Central Act No. 14 of 1947.
- After sub-section (1) of section 25-K of the Industrial Disputes Act, 1947 (Central Act No. 14 of 1947), hereinafter referred to as the principal Act, the following new sub-section shall be inserted, namely:-"(1-A) Without prejudice to the provisions contained in sub-section (1), the State Government may, if satisfied that maintenance of industrial peace or prevention of victimization of workmen so requires, by notification in the Official Gazette, apply the provisions of this Chapter to an industrial establishment (not being an establishment of a seasonal character or in which work is performed only intermittently) in which such number of workmen, which may be less than three hundred but not less than one hundred as may be specified in the notification, were employed on an average per working day for the preceding twelve months."
