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J.K. Industries Ltd. and Others Vs Chief Inspector of Factories and Boilers and Others
Decision:
dismissed
25-09-1996
.... provisions of Section 2(n) as amended by the Amending Act of 1987. 27. Thus, we find that after the 1987 amendment, the true import of proviso(ii) to Section 2(n) would be that in the case of a company, which owns the factory, the company cannot nominate any one of its employees or officers, exce ...
Supreme Court of India
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