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

Union of India - Subsection

Section 2(d) in The Labour Laws (Simplification of Procedure for Furnishing Returns And Maintaining Registers By Certain Establishments) Act, 1988

(d)"Scheduled Act" means an Act specified in the First Schedule and is in force on commencement of this Act in the territories to which such Act extends generally, and includes the rules made thereunder;