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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(4)(a) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

(a)to every establishment in which five or more inter-State migrant workmen (whether or not in addition to other workmen) are employed or who were employed on any day of the preceding twelve months;