Section 2(1)(e) in The Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996

[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996

(e)“building worker” means a person who is employed to do any skilled, semi-skilled or unskilled, manual, supervisory, technical or clerical work for hire or reward, whether the terms of employment be expressed or implied, in connection with any building or other construction work but does not include any such person—

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Union of India - Subsection

Section 2(1)(e) in The Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996