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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(a) in The Karnataka Daily Wage Employees Welfare Act, 2012

(a)"The daily wage employee" means an employee engaged by the Government or local bodies on daily wage basis, who has worked and completed not less than 10 years of service as daily wage employee as on 10th April, 2006 and who is working as such on the date of commencement of this Act;