Section 2(e) in The Orissa Industrial Housing Act, 1966

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State of Odisha - Subsection

Section 2(e) in The Orissa Industrial Housing Act, 1966

(e)"industrial worker" means a person who is-

(i)a worker within the meaning of Clause (1) of Section 2 of the Factories Act, 1948 (63 of 1948) ; or

(ii)employed in a mine (other than a coal or mica mine) within the meaning of Clause (h) of Section 2 of the Mines Act, 1952 (35 of 1952);