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

State of Odisha - Subsection

Section 2(40) in The Orissa Municipal Corporation Act, 2003

(40)"factory" means a factory as defined in the Factories Act, 1948 and includes any premises and also its precincts wherein an industrial, manufacturing or trade process is carried with the aid of steam water, oil, gas, electricity or any other form of power which is mechanically transmitted and is not generated by human or animal agency;