Section 3(19) in The Maharashtra Industrial Relations Act, 1946
(19)“industry” means—(a)any business, trade, manufacture or undertaking or calling of employers;(b)any calling, service, employment, handicraft, or industrial occupation or avocation of employees;and includes—(i)agriculture and agricultural operations;(ii)any branch of an industry or group of industries which the State Government may by notification in the Official Gazette declare to be an industry for the purposes of this Act;
