Section 2 in The Industrial Disputes (Rajasthan Amendment) Act, 1958
2. Definitions.
- In this Act, unless the subject or context otherwise requires;(i)"Abu area" means the territory comprised in the Abu Road Taluka of Banaskantha District in the State of Bombay as it existed immediately before the first day of November, 1956;(iii)"Principal Act" means the Industrial Disputes Act, 1947 (Central Act XIV of 1947) in so far as it applies to the State of Rajasthan;(iv)"State" or "State of Rajasthan" means the State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956);(v)"Sunel area" means the territory comprised in the Sunel tappa of Bhanpura Tehsil of Mandsaur District in the State of Madhya Bharat as it existed immediately before the first day of November, 1956.
