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[Cites 0, Cited by 4] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(k) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(k)“occupier of a factory” means the person who has ultimate control over the affairs of the factory, and, where the said affairs are entrusted to a managing agent, such agent shall be deemed to be the occupier of the factory;