Section 2 in Andhra Pradesh (Issuance of Integrated Registration and Furnishing of Combined Returns under various Labour Laws by certain Establishments) Act, 2015
2. Definitions.
- In this Act, unless the context otherwise requires -(a)"employer", in relation to the concerned Scheduled Act, means the person who is required to obtain Registration and furnish Returns under that Act;(b)"Commissioner of Labour" means the Head of the Office of the Commissioner of Labour;(c)"establishment" has the meaning assigned to it in the concerned Scheduled Act;(d)"Form" means the forms specified in the Second Schedule;(e)"Government" means the State Government;(f)"notification" means a notification published in the Andhra Pradesh Gazette and the word 'notified' shall be construed accordingly;(g)"Scheduled Act" means an Act specified in the First Schedule;(h)"State" means the State Government of Andhra Pradesh;(i)"Rules" means the rules framed under the Scheduled Acts.
