Section 2(e) in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965
(e)"Industrial establishment" means -(i)any factory as defined in clause (m) of section 2 of the Factories Act, 1948 (Central Act 63 of 1948), or any place which is deemed to be a factory under sub-section (2) of section 85 of hat Act; or(ii)any plantation as defined in clause (f) of section 2 of the Plantation Labour Act, 1951 (Central Act 69 of 1951);
