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

State of Haryana - Subsection

Section 2(h) in Haryana State Industrial Security Force Act, 2003

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