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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(5)(b) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(b)an establishment owned by, or carried on under the authority of, the Central Government for which the Central Government is the appropriate Government under clause (a) of Section 2 of the Industrial Disputes Act, 1947 (XIV of 1947), for purposes of industrial disputes;