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

State of Andhra Pradesh - Subsection

Section 2(h) in The Andhra Pradesh Special Protection Force Act, 1991

(h)‘industrial undertaking’ means any undertaking pertaining to a scheduled industry and includes an undertaking engaged in any other industry, or any trade, business or service which may be regulated by law made by the Parliament or Legislative Assembly of the State;