Section 2 in The Maharashtra Relief Undertakings (Special Provisions) Act, 1958
2. Definitions .
In this Act, unless the context otherwise requires,—(1)"industry" means any business, trade, undertaking, manufacture or calling of employers and includes any calling, service, employment, handicraft or industrial occupation or vocation of workmen, and the word "industrial" shall be construed accordingly ;(2)"relief undertaking" means an industrial undertaking in respect of which a declaration under section 3 is in force.
