Section 25L(b) in The Industrial Disputes Act, 1947
(b)notwithstanding anything contained in sub-clause (ii) of clause (a) of section 2,-(i)in relation to any company in which not less than fifty-one per cent. of the paid-up share capital is held by the Central Government, or(iii)in relation to any corporation [not being a corporation referred to in sub-clause (i) of clause (a) of section 2 established by or under any law made by Parliament, he Central Government shall be the appropriate Government.
