Section 2(l) in U.P. Industrial Disputes Act, 1947
(l)'Industrial Dispute' means any dispute or difference between employers and employers, or between employers and workmen, or between workmen and workmen, which is connected with the employment or non-employment or the term of employment or with the conditions of labour, of any person; but does not include an industrial dispute concerning-(i)any industry carried on by or under the authority of the Central Government or by a Railway Company, or(ii)such controlled industry as may be specified in this behalf by Central Government, or(ii)banking and insurance companies as defined in the Industrial Disputes Act, 1947, or(iv)a mine or an oil-field;
