Section 2(e) in Tamil Nadu Industrial Establishments (National, festival and special holidays) Act, 1958
(e)"industrial establishment" means,-(i)any establishment as defined in clause (6) of section 2 of the Tamil Nadu Shops and Establishments Act, 1947 (Tamil Nadu Act XXXVI of 1947);(ii)any factory as defined in clause (m) of section 2 of the Factories Act, 1948 (Central Act LXIII of 1948), or any place which is deemed to be a factory under sub-section (2) of section 85 of that Act;(iii)any plantation as defined in clause (f) of section 2 of the Plantations Labour Act, 1951 (Central Act LXIX of 1951);(iv)"Inspector" means an Inspector appointed under sub-section (1) of section 6;
