8. Power of Central Government to declare an establishment not to be a branch office
The Central Government may, by order, declare that in the case of any company, 1[***] any establishment carrying on either the same or substantially the same activity as that carried on by the head office of the company, or 2[any establishment engaged in any production, processing or manufacture], shall not be treated as a branch office of the company for all or any of the purposes of this Act.
1. The words "not being a banking or an insurance company" omitted by Act 65 of 1960, sec. 5 (w.e.f. 28-12-1960).
2. Subs. by Act 65 of 1960, sec. 5, for "any production or manufacture" (w.e.f. 28-12-1960). |
