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Citedby 47 docs - [View All]
Annamalai Mudaliar And Bros. vs Regional Provident Fund ... on 20 January, 1955
Tata Iron And Steel Company Ltd. vs The State Of Bihar And Ors. on 11 January, 1985
S.P.S. Jayaram & Co. vs Assistant Collector Of Central ... on 25 June, 1986
Enfield India Ltd. vs Regional Provident Fund ... on 3 June, 1999
Jamnadas Chhotalal Desai And Ors. vs C.L. Nangia And Ors. on 31 July, 1964

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[Section 2] [Complete Act]
Central Government Act
Section 2(f) in The Factories Act, 1948
(f) " week" means a period of seven days beginning at midnight on Saturday night or such other night as may be approved in writing for a particular area by the Chief Inspector of Factories;