25A. Application of sections 25C to 25E.—
(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.
(2) If a question arises whether an industrial establishment is of a seasonal character or whether work
is performed therein only intermittently, the decision of the appropriate Government thereon shall be
final.
[Explanation.—In this section and in sections 25C, 25D and 25E, “industrial establishment”
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means—
(i) a factory as defined in clause
(m) of section 2 of the Factories Act 1948 (63 of 1948); or
(ii) a mine as defined in clause
(i) 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).]
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