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[Cites 0, Cited by 0] [Section 25FFA(1)] [Section 25FFA] [Entire Act]

Union of India - Subsection

Section 25FFA(1)(a) in The Industrial Disputes Act, 1947

(a)an undertaking in which-
(i)less than fifty workmen are employed, or
(ii)less than fifty workmen were employed on an average per working day in the preceding twelve months,