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[Cites 0, Cited by 0] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(2) in The Industrial Employment (Standing Orders) Central Rules, 1946

(2)[ They extend to all Union territories, and shall also apply in any State (other than a Union territory) to industrial establishments under the control of the Central Government or a Railway administration or in a major port, mine or oilfield. ] [ Substituted by G.S.R. 208, dated 31.1.1964.]