Section 2(e) in U.P. Industrial Disputes Act, 1947
(e)'Central Government' means Central Government as defined in clause 8 of Section 3 of the General Clauses Act, 1897;](ee)[ 'Closure' means the permanent closing down of a place of employment or part thereof;] [Inserted by U.P. Act No. 26 of 1983 (w.e.f. 3.8.1983).]
