Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] Union of India - Subsection Section 2(d) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952 (d)“controlled industry” means any industry the control of which by the Union has been declared by a Central Act to be expedient in the public interest;
