Section 25L in The Industrial Disputes Act, 1947

25L. Definitions.- For the purposes of this Chapter,--

(a) " industrial establishment" means--

(i) a factory as defined in clause (m) of section 2 of the Factories Act, 1948 (63 of 1948 );

(ii) a mine as defined in clause (i) of sub- section (1) of section 2 of the Mines Act, 1952 (35 of 1952 ); or

(iii) a plantation as defined in clause (f) of section 2 of the Plantations Labour Act, 1951 (69 of 1951 );

1. Ins. by Act 32 of 1976, s. 3 (w. e. f. 5- 3- 1976 ). 2. Subs. by Act 46 of 1982, s. 12 (w. e. f. 21. 8. 1984 ).

(b) notwithstanding anything contained in sub- clause (ii) of clause (a) of section 2,--

(i) in relation to any company in which not less than fifty- one per cent. of the paid- up share capital is held by the Central Government, or

(ii) in relation to any corporation[ not being a corporation referred to in sub- clause (i) of clause (a) of section 2] established by or under any law made by Parliament, the Central Government shall be appropriate Government.