Section 2(v) in Kerala Labour Welfare Fund Act, 1975
(v)an establishment, including a society registered under the Societies Registration Act, 1860 (Central Act 21 of 1860) or the Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 (XII of 1955), which carries on any business or trade or any work in connection therewith or ancillary thereto and which employs, or on any working day during the proceeding twelve months employed, more than twenty persons, but does not include an establishment (not being a factory) of the Central or any State Government ;
