Section 25A(1) in The Industrial Disputes Act, 1947

Central Government Act

(1) Sections 25C to 25E inclusive 4[ shall not apply to industrial establishments to which Chapter VB applies, or--]

(a) to industrial establishments in which less than fifty workmen on an average per working day have been employed in the preceding calendar month; or

(b) to industrial establishments which are of a seasonal character or in which work is performed only intermittently.

1. Ins. by Act 36 of 1964, s. 12 (w. e. f. 19- 12- 1964 ). 2. Subs. by Act 36 of 1956, s. 18, for" or Tribunal" (w. e. f. 10- 3- 1957 ). 3. Ins. by Act 43 of 1953, s. 3 (w. e. f. 24- 10- 1953 ). 4. Subs. by Act 32 of 1976, s. 2, for" shall not apply--" (w. e. f. 5- 3- 1976 ).