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industrial employment (standing orders) act, 1946
standing orders act
standing orders
employment standing order act
industrial employment act 1946
employment standing order act, 1946
standing order act 1946
[
Section 2(d)
] [
Section 2
] [
Complete Act
]
Central Government Act
Section 2(d)(iii) in The Industrial Employment (Standing Orders) Act, 1946,
(iii) in any other industrial establishment, any person responsible to the owner for the supervision and control of the industrial establishment;