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Citedby 3 docs
Jamnabai Purshottam Asar vs State on 8 November, 1963
The State vs Alisaheb Kashim Tamboli on 17 September, 1954
Raveendran Nambiar vs Prabhakaran on 20 June, 2006

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[Section 85] [Complete Act]
Central Government Act
Section 85(2) in The Factories Act, 1948
(2) After a place is so declared, it shall be deemed to be a factory for the purposes of this Act, and the owner shall be deemed to be the occupier, and any person working therein, a worker. Explanation.-- For the purposes of this section," owner" shall include a lessee or mortgagee with possession of the premises.