Section 2(4) in The Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963
(4)“industrial establishment” means,—(i)any shop or commercial establishment as defined in clauses (e) and (u) of section 2 of the Karnataka Shops and Commercial Establishments Act, 1961;(ii)any factory as defined in clause (m) of section 2 of the Factories Act, 1948 (Central Act LXIII of 1948), or any place which is deemed to be a factory under sub-section (2) of section 85 of that Act;(iii)any plantation as defined in clause (f) of section 2 of the Plantation Labour Act, 1951 (Central Act LXIX of 1951);(iv)any other establishment which the State Government may, by notification, declare to be an industrial establishment for the purpose of this Act;
