Section 2(20) in The Goa, Daman and Diu Public Health Act, 1985
(20)"magistrate" means a Magistrate as construed under section 3 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);[(20-A) "migrant labourer" means any person from a State other than the State of Goa, employed in or in connection with the work of any establishment, to do any skilled or semi-skilled or unskilled, manual, supervisory, technical or clerical work, for hire or reward, whether in terms of employment, express or implied, by or through a contractor, in relation to such establishment;] [Inserted by Amendment Act 47 of 2001.]
