Section 2(i) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(i)“Industry” means any industry specified in Schedule I, and includes any other industry added to the Schedule by notification under section 4;(ia)“Insurance Fund” means the Deposit-linked Insurance Fund established under sub-section (2) of section 6C;(ib)“Insurance Scheme” means the Employees’ Deposit-linked Insurance Scheme framed under sub-section (1) of section 6C;(ic)“manufacture” or “manufacturing process” means any process for making, altering, repairing, ornamenting, finishing, packing oiling, washing, cleaning, breaking up, demolishing or otherwise treating or adapting any article or substance with a view to its use, sale, transport, delivery or disposal;
