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

Union of India - Subsection

Section 2(b) in THE CENTRAL INDUSTRIAL SECURITY FORCE (AMENDMENT) ACT, 2009

(b)after clause (g), the following clause shall be inserted, namely:-
(ga)"private industrial undertaking" means an industry owned, controlled or managed by a person other than the Central or State Government or any industrial undertaking in public sector;'.