Section 2(4) in The Tamil Nadu Catering Establishments Act, 1958
(4)[ "employee" means a person wholly or principally employed directly or through any agency whether for Wages or not in, or in connection, with the business of any catering establishment, but does not include a member of the employer's family;] [These clauses were substituted for the original clauses (4) and (5) by section 3(3) of the Tamil Nadu Catering Establishments (Amendment) Act, 1975 (Tamil Nadu Act 29 of 1975).]
