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Bombay HC: Storing Items in a Fridge isn’t Manufacturing and Doesn’t Make Premises a Factory - (05 Feb 2026)

LABOUR AND INDUSTRIAL

Bombay High Court held that merely storing or preserving items in a refrigerator or cold storage does not amount to a “manufacturing process” and therefore does not classify the premises as a factory under the Factories Act.

Tags : REFRIGERATOR   FACTORY   STORING  

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