Section 3(8A) in The Maharashtra Industrial Relations Act, 1946
(8A)“closure” means the closing of any place or part of a place of employment or the total or partial suspension of work by an employer or the total or partial refusal by an employer to continue to employ persons employed by him, whether such closing, suspen-sion or refusal is or is not in consequence of an industrial dispute;(9) “Commissioner of Labour” means an officer appointed by the State Government for the time being to be the Commissioner of Labour; and in respect of any of the powers and duties of the Commissioner of Labour that may be conferred and imposed on any person, includes such person;
