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Citedby 15 docs - [View All]
Barat Fritz Werner Ltd vs State Of Karnataka on 2 February, 2001
Gujarat vs Gujarat on 11 March, 2010
State Of Kerala vs Mulloth (V.M.) on 8 July, 1960
Union Of India Through The ... vs Shri ِArun Vithal Bonde on 3 March, 2010
Hindustan Unilever Limited vs Member on 21 October, 2011

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[Section 2] [Complete Act]
Central Government Act
Section 2(l) in The Factories Act, 1948
(l) " worker" means a person 2[ employed, directly or by or through any agency (including a contractor) with or without the knowledge of the principal employer, whether for remuneration or not], in any manufacturing process, or in cleaning any part of the machinery or premises used for a manufacturing process, or in any other kind of work incidental to, or connected with, the manufacturing process, or the subject of the manufacturing process 1[ but does not include any member of the armed forces of the Union];